Section 38 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
38. Repeal of corresponding law in the transferred territory.
(1)Any law corresponding to this Act in force in the transferred territory, immediately before the date of the commencement of this Act (hereinafter in this section referred to as the corresponding law), shall stand repealed on the date of such commencement.(2)The repeal by sub-section (1) of the corresponding law shall not affect-(a)the previous operation of the corresponding law or anything done or duly suffered thereunder; or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law; or(c)any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(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law shall be deemed to have been done or taken under this Act and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act.(4)For the purpose of facilitating the application of this Act in the transferred territory, any Court or other authority may construe this Act with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.(5)Any reference in any law which continues to be in force in the transferred territory after the date of the commencement of this Act to the corresponding law shall, in relation to that territory, be construed as a reference to this Act.Explanation. - For the purpose of this section, the expression, "transferred territory" shall mean the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.
