Section 24 in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
24. Saving and validation.
- Orders made, decisions or directions given, notifications issued, proceedings taken and acts or things done, in relation, to any undertaking taken over, if they would have been validly made, given, issued, taken or done, had the Madras Electricity Supply Undertakings (Acquisition) Act, 1949 (Madras Act XLIII of 1949), and the rules made thereunder been in force on the date on which the said orders, decisions or directions, notifications, proceedings, acts, or things were made, given, issued, taken or done are hereby declared to have been validly made, given, issued, taken or done as the case may be, except to the extent to which the said orders, decisions, directions, notifications, proceedings, acts, or things are repugnant to the provisions of this Act.
