Section 118(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)The mention of particular matter in this section shall not be held to prejudice or affect the general application of sections 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 Law s (Second Amendment) Order, 1969.] General Clauses Act, 1891 (Tamil Nadu Act I of 1891), with regard to the effect of repeals.
