Section 3 in Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970
3. Saving.
(1)Subject to the provisions of sub-section (2), any action taken (including any order made, notification issued, decision or direction given, preceding taken, liability or penalty incurred and punishment awarded, under the provisions of the principal Act before the date of the publication of this Act in the Fort St. George Gazette, may be continued or enforced after the said date in accordance with the provisions of the principal Act as if this Act had not been passed.(2)Nothing in sub-section (1) shall be deemed to entitle any person whether or not such persons is a party to any proceeding mentioned in sub-section (1) to hold after the 15th day of February 1970, land in excess of the ceiling area under the principal Act as modified by section 2 and the provisions of the principal Act as modified by section 2 shall, after the said date, apply to such person.
