Section 51 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
51. Repeal and Saving.
(1)The Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1976 (President's Act 34 of 1976) (hereinafter referred to as the said Act), is hereby repealed.(2)Notwithstanding such repeal anything done or any action or proceeding taken under the said Act including any notification issued, rules and orders issued, returns furnished and statements filed or served in so far as they are not inconsistent with the provisions of this Act shall be deemed to have been done, taken, issued, filed or published under this Act.(3)Notwithstanding anything contained in sub-section (2) and in section 8 of the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891), any statement filed by any person before the competent authority, or any statement served or notification published by any competent authority and all proceedings taken for the purpose of the determination of excess vacant land under the provisions of the said Act in so far as they relate to such persons who are not holding vacant land in excess of the ceiling limit fixed under this Act, shall be deemed to have never been filed, served, published or taken and the provisions of this Act shall have effect accordingly.
