Section 6 in Tamil Nadu Merged States (Laws) Act, 1949
6. Savings.
(1)The repeal by section 5 of this Act of any corresponding law in force in any merged State immediately before the commencement of this Act shall not affect -(a)the previous operation of any such law, or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law, or(c)any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment,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, order, instruction or direction issued, rule, regulation, form, by-law or scheme framed, certificate, patent, permit or licence granted or registration effected, under such corresponding law shall be deemed to have been done or taken under the corresponding provision of the enactment as now extended to, and in force in, the merged State and shall continue in force accordingly unless and until superseded by anything done or any action taken under the said enactment [or by virtue of the operation of section 16] [These words and figures were added by section 2 of the Tamil Nadu Merged States (Laws) Amendment Act, 1951 (Tamil Nadu Act XXXVIII of 1951) which came into force on the 1st day of January 1952.].
