Section 53 in Tamil Nadu Societies Registration Act, 1975
53. Application of Act to existing registered societies.
- Every society registered under the Societies Registration Act, 1860 (Central Act XXI of 1860), or under 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), shall be deemed to be registered under this Act, and the bylaws of such society, shall, in so far as they are not inconsistent with any provision of this Act, continue in force until altered or rescinded.
