Section 5(2) in Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari District) Act, 1979
(2)Subject to the provisions of sub-section (1), anything done or any action taken includes any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, by-law or scheme framed certificate, permit or licence granted or registration effected, under such corresponding existing law shall be deemed to have been done or taken under the corresponding provision of the enactment as now extended to, and in force in, the Kanyakumari District and shall continue in force accordingly, unless until superseded by anything done or any action taken under the said enactment.
