Section 35 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
35. Repeals and savings.
(1)The Madras Buildings (Lease and Rent Control) Act, 1949 (Madras Act XXV of 1949) (hereinafter in this section referred to as the said Act) is hereby repealed.(2)Notwithstanding the repeal of the said Act by sub-section (1)-(a)all rules made, or deemed to have been made, notifications issued or deemed to have been issued, orders passed or deemed to have been passed, decisions made or deemed to have been made, proceedings or action taken or deemed to have been taken and things done or deemed to have been done under any provision of the said Act, shall be deemed to have been made, issued, passed, taken or done by the appropriate authority under the corresponding provision of this Act and shall have effect accordingly;(b)any liability or penalty incurred or deemed to have been incurred, any punishment awarded or deemed to have been awarded, any application made or deemed to have been made and any prosecution commenced or deemed to have been commenced under any provision of the said Act shall be deemed to have been incurred, awarded, made or commenced under the corresponding provision of this Act.(3)Notwithstanding anything contained in sub-section (2) of this section, or in section 5, the Controller shall, on application by the tenant or the landlord of a building for which fair rent has been fixed under the said Act, fix the fair rent for such building in accordance with the provisions of section 4 of this Act.
