(1)Section 8 of the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891) shall not apply to the repeal of the said Act by this Act.(2)Every proceeding made or taken under the said Act and pending before the date of the publication of this Act in the Tamil Nadu Government Gazette shall abate.(3)No legal proceeding or remedy in respect of any right, privilege, obligation or liability acquired, accrued or incurred under the said Act shall be instituted, continued or enforced under the said Act.
