Section 13 in Tamil Nadu Merged States (Laws) Act, 1949
13. Special provision in respect of Banganapallee.
- Any judgment delivered, order made or sentence passed before the 1st day of April 1949, by any Court, civil or criminal, having jurisdiction in respect of the State of Banganapallee or any part thereof shall, for all purposes including execution, appeals and the like, take effect and shall be deemed always to have taken effect, as if it had been delivered, made or passed by the Court which would have been competent to deliver, make or pass such judgment, order or sentence on the said date.
