Section 5 in The Tamil Nadu Adaptation of Laws Order, 1970
5.
Nothing in this Order shall affect the previous operation of, or anything duly done or suffered under, any existing law, or any right, privilege, obligation or liability already acquired, accrued or incurred under any such law, or any penalty, forfeiture or punishment incurred, in respect of any offence already committed against any such law.The ScheduleTamil Nadu RegulationsThe Tamil Nadu Administration of Estates Regulation, 1802[Tamil Nadu Regulation III of 1802]Long title. - Omit "of Adalat established in the several Zilas immediately subject to the Presidency of Fort St. George".The Tamil Nadu Revenue Recovery (Military Proprietors.Regulation, 1817(Tamil Nadu Regulation VIII of 1817)Long title and section 9. - For "Madras Command", substitute "Military Command having jurisdiction over the State of Tamil Nadu".The Tamil Nadu Revenue Malversation (Amendment) Regulation, 1823(Tamil Nadu Regulation III of 1823)Preamble. - For "the Honourable the Governor in Council has been pleased to enact the following rules", substitute "the State Government have enacted the following rules".The Tamil Nadu Hindu Wills Regulation, 1829(Tamil Nadu Regulation V of 1829)Long title. - For "respective territories under this Government", substitute "State".Preamble. - For "these territories", substitute "the State".Section 4. - For "territories subject to this Government" and "respective territories under this Presidency", substitute "State".Central Acts of Local ApplicationThe Tamil Nadu Public Property Malversation Act, 1837(Central Act XXXVI of 1837)Section 1. - Omit "of the Madras Code".The Tamil Nadu Revenue Commissioner Act, 1849(Central Act X of 1949)Long title. - Omit "at Madras".Preamble. - For "Governor of Fort St. George in Council", substitute "State Government".Preamble and Section 1. - For "that Presidency" and "the Presidency", substitute "the State".The Tamil Nadu Civil Courts Act, 1873(Central Act III of 1873)Section 1. - For the second paragraph, substitute "It extends to the whole of the State of Tamil Nadu".Tamil Nadu ActsThe Tamil Nadu Inams Act, 1869(Tamil Nadu Act VIII of 1869)Preamble. - For "said Presidency", substitute "said State".The Tamil Nadu Rivers Conservancy Act, 1884(Tamil Nadu Act VI of 1884)Section 22. - For "Presidency", substitute "State".The Tamil Nadu Abkari Act, 1886(Tamil Nadu Act I of 1886)Section 1. - For "said Presidency", substitute "said State".Section 5-A. - For "Presidency", substitute "State.Section 7. - For "said Presidency", substitute "said State".Section 17. - in clause (g), for "said Presidency", substitute "sa id State".Section 29. - In sub-clause (1) of clause (m) of sub-section (2), for "Presidency" substitute "State".The Tamil Nadu Village Courts Act, 1888(Tamil Nadu Act I of 1889)Section 1. - In sub-section (2), for "territories subject to the Governor in Council of the Presidency of Fort St. George except the town of Madras", substitute "whole of the State of Tamil Nadu except the town of Madras".The Tamil Nadu Town Nuisances Act, 1889(Tamil Nadu Act III of 1889)Section 1. - In sub-section (2), for "said Presidency", substitute "said State".The Malabar Wills Act, 1898(Tamil Nadu Act V of 1898)Section 9. - For "said Presidency" in both the places, substitute "said State".The Mappilla Succession Act, 1918(Tamil Nadu Act I of 1918)Section 1. - In sub-section (3), for "said Presidency", substitute "said State".The Madras City Municipal Corporation Act, 1919(Tamil Nadu Act IV of 1919)Section 148. - In sub-section (2), for "Examiner of Local Funds Accounts, Madras", substitute "Examiner of Local Fund Accounts, Tamil Nadu".The Tamil Nadu District Municipalities Act, 1920(Tamil Nadu Act V of 1920)Section 3. - In clause (8), for "said Presidency", substitute "said State".Section 370. - In sub-section (1), for "said Presidency", substitute "said State".
