Section 57 in Tamil Nadu Societies Registration Act, 1975
57. Repeals and savings.
(1)The Societies Registration Act, 1860 (Central Act XXI of 1860), in so far as it applies to the State of Tamil Nadu (hereafter in this section referred to as the said Act), is hereby repealed.(2)Notwithstanding such repeal, all societies registered and all acts done under the said Act-(i)by the Registrars of the districts, appointed under section 6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.(3)Any law corresponding to this Act in force in the transferred territory immediately before the date of the commencement of this Act including the Travancore- Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (Travancore-Cochin Act XII of 1955) (hereafter in this section referred to as the corresponding law) shall stand repealed on the date of such commencement.(4)The repeal by sub-section (3) of the corresponding law shall not affect-(a)the previous operation of the corresponding law or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law ; or(c)any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law ; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid ; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such fine, penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(5)Subject to the provisions of sub-section (4) anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued, or, any rule, regulation, form or bylaw framed, certificate granted or registration effected, under the corresponding law shall be deemed to have been done or taken under this Act and shall continue to have effect accordingly, unless and until superseded by anything done or any action taken under this Act.(6)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.(7)Any reference to the corresponding law in and law which continues to be in force in the transferred territory after the date of the commencement of this Act shall, in relation to that territory, be construed as a reference to this Act.
