Section 57(2) in Tamil Nadu Societies Registration Act, 1975
(2)Notwithstanding such repeal, all societies registered and all acts done under the said Act-(i)by the Registrars of the districts, appointed under section 6 of the Registration Act, 1908 (Central Act XVI of 1908), at any time during the period commencing on the 1st September 1954 and ending with the 24th March 1955 ;(ii)by the Sub-Registrars whose offices were amalgamated with the offices of the Registrars under subsection (2) of section 7 of the Registration Act, 1908 (Central Act XVI of 1908), at any time during the period commencing on the 1st September 1954 and ending with the 27th May, 1955 ;shall be deemed to be, and always to have been, valid as if the Registrars of the districts mentioned in clause (i) and the Sub-Registrars mentioned in clause (ii), had power to register such societies and do such acts during the said period, and accordingly no registration made and no act done by them under the said Act shall be called in question merely on the ground that they had no power to register such societies or to do such acts at the time, the registration was made or the act was done :Provided that in relation to the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of1959), clause (i) of this sub-section shall be construed as if for the expressions " 1st September 1954" and "24th March 1955 ", the expressions "1st October 1954" and " 22nd August 1956 " has respectively been substituted.
