Section 12 in The Tamil Nadu Cinemas (Regulation) Act, 1955
12. Repeal.
- In relation to this State, the Cinematograph Act, 1918, (Central Act II of 1918), in so for as it has not been repealed by the Cinematograph Act, 1952 (Central Act XXXVII of 1952) is hereby repealed:Provided that any appointment, notification, order, scheme, rule, form or bylaw made or, issued under the repealed Act, shall so for as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made or issued under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, form or by-law made or issued under this Act.[Substituted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).]
