Section 4(1)(d) in The Tamil Nadu Aided Institutions Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961

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State of Tamilnadu - Subsection

Section 4(1)(d) in The Tamil Nadu Aided Institutions Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961

(d)any investigation, legal proceeding or remedy in respect of any such right privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.

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State of Tamilnadu - Subsection

Section 4(1)(d) in The Tamil Nadu Aided Institutions Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961