Section 49(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)Notwithstanding such repeal, any appointment, rule, order, notification, or scheme made, issued or sanctioned under either of the Acts mentioned in subsection (1) and in force on the date on which the Act comes into force, shall, in so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made, issued or sanctioned under the provisions of this Act, unless and until it is superseded by any appointment, rule, order, notification or scheme made, issued or sanctioned under this Act.
