Section 13C in Tamil Nadu Places of Public Resort Act, 1888
13C. Provision for cases where jurisdiction is transferred.
- Where, by virtue of any notification issued under section 1, sub-section [(2)(b)] [Amended by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act 20 of 1960).] or otherwise, jurisdiction under this Act over any area stands transferred from one officer or authority to another officer or authority, all licences granted, all orders passed, and all proceedings commenced, in respect of places, buildings and enclosures in such area, by or before the officer or authority having jurisdiction prior to such transfer, shall be deemed to have been granted, passed, or commenced by or before the officer or authority having jurisdiction subsequent to such transfer.
