Section 49 in Tamil Nadu Land Improvement Schemes Act, 1959
49. Repeals and savings.
(1)The [Tamil Nadu] [Substituted for the word ',Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Land Improvement Schemes (Contour Bunding and Contour Trenching) Act, 1949 ( [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXII of 1949), and the Travancore-Cochin Land Development Act, 1950 (Travancore-Cochin Act XXXVI of 1950), in so far as the latter Act applies to, and is in force in the transferred territory, are hereby repealed.(2)Notwithstanding such repeal, any appointment, rule, order, notification, or scheme made, issued or sanctioned under either of the Acts mentioned in subsection (1) and in force on the date on which the Act comes into force, shall, in so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made, issued or sanctioned under the provisions of this Act, unless and until it is superseded by any appointment, rule, order, notification or scheme made, issued or sanctioned under this Act.(3)The provisions of sub-section (2) shall be without prejudice to the provisions contained in section 8 and 18 of the [Tamil Nadu] [Substituted for the word ',Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] General Clauses Act, 1891 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1891) which shall also apply to the repeal of the Travancore-Cochin Land Development Act, 1950 (Travancore-Cochin Act XXXVI of 1950), as if the latter Act had been a [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act.(4)For the purpose of facilitating the application of this Act in the transferred territory, any Court or other authority may construe this Act with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.(5)Any reference in any law which continues to be in force in the transferred territory after the commencement of this Act to the Travancore-Cochin Land Development Act, 1950 (Travancore-Cochin Act XXXVI of 1950), shall, in relation to that territory, be construed as a reference to this Act.(6)Any reference in this Act to a law which is not in force in the transferred territory shall, in relation to that territory, be construed as a reference to the corresponding law, if any, in force in that territory.Explanation. - For the purpose of this section, the expression "transferred territory" shall mean the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.
