Section 57(9) in Madurai-Kamaraj University Act, 1965
(9)Subject to the provisions of sub-section (2) but without prejudice to the provisions of sub-sections (3) to (8), anything done or any action taken before the notified date under any provision of the Madras University Act, 1923 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923) in respect of any area to which the provisions of this Act extend shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
