Section 4 in The Tamil Nadu Aided Institutions Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961
4. Savings.
(1)The repeal by section 3 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 right, privilege, obligation or liability acquired, accrued or incurred, under the corresponding law; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law; or(d)any investigation, legal proceeding or remedy in respect of any such right privilege, obligation, liability, 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.(2)Subject to the provisions of sub-section (1), anything done or any action taken including any appointment or delegation made, notification or direction issued, rule, regulation or form framed, certificate granted or registration effected under the corresponding law shall be deemed to have been done or taken under the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by It, Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] law and shall continue to have effect accordingly, unless and until superseded by anything done or any action taken under the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by It, Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] law.
