Section 51(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(2)Notwithstanding such repeal anything done or any action or proceeding taken under the said Act including any notification issued, rules and orders issued, returns furnished and statements filed or served in so far as they are not inconsistent with the provisions of this Act shall be deemed to have been done, taken, issued, filed or published under this Act.
