Section 38(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(3)Subject to the provisions of sub-section (2), anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation or form framed or registration effected, under the corresponding law shall be deemed to have been done or taken under this Act and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act.
