Section 55(6) in Tamil Nadu Music and Fine Arts University Act, 2013
(6)Subject to the provisions of sub-section (2) but without prejudice to the provisions of sub-sections (3) to (5), anything done or any action taken before the appointed date under any provision of the said University Acts, in respect of any college specified in the Schedule to which the provisions of this Act apply shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to have an effect accordingly unless and until superseded by anything done or any action taken under the corresponding provisions of this Act.
