(1)Any law corresponding to this Act in force in the transferred territory immediately before the commencement of this Act including the Travancore Chitties Act, 1120 (Travancore Act XXVI of 1120) hereinafter in this section referred to as the corresponding law shall stand repealed on such commencement.(2)The repeal by sub-section (1) of the corresponding law shall not affect-(a)(i)the previous operation of the corresponding law of anything done or duly suffered thereunder; or(ii)any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law; or(iii)any penalty, forfeiture or punishment incurred in respect of any offence committee against the corresponding law; or(iv)any investigation legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed; or(b)the operation of the corresponding law in respect of chitties started before the commencement of this Act.(3)Subject to the provisions of sub-section (2), anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued, or any rules, regulation or form framed, certificate granted or registration effected, under the corresponding law shall be deemed to have been done or taken under this Act and shall continue to have effect accordingly, unless and until superseded by anything done or any action taken under this Act.(4)Unless the context otherwise requires, the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by, the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969).] General Clauses Act, 1891 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by, the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969).] Act 1 of 1891), shall apply for the interpretation of this Act in its application to the transferred territory.(5)For the purpose of facilitating the application of this Act in the transferred territory, any court or other authority may construe this Act with such alteration not affecting the substance as may be necessary or proper to adopt it to the matter before the court or other authority.(6)any reference to the corresponding law in any law which continues to be in force in the transferred territory after the commencement of this Act shall, in relation to that territory, be construed as a reference to this Act.Explanation. - For the purpose of this section, the expression "transferred territory" shall means the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.
