Section 3 in Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999
3. Savings.
(1)The repeal of the principal Act shall not affect-(a)the vesting of any vacant land under sub-section (3) of section 11, possession of which has been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority;(b)the validity of any order granting exemption under sub-section (1) of section 21 or any action taken thereunder.(2)Where -(a)any land is deemed to have vested in the State Government under sub-section (3) of section 11 of the principal Act but possession of which has not been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority; and(b)any amount has been paid by the State Government with respect to such land, then, such land shall not be restored unless the amount paid, if any, has been refunded to the State Government.
