Section 103(i) in Madras Hindu Religious and Charitable Endowments Act, 1951
(i)all costs, expenses, charges, penalties, and contributions payable to the Board under the said Act, immediately before the commencement of this Act, shall be [payable to the Commissioner] [Substituted 'payable to the Government' by Act No. 27 of 1954.] instead; and any assessment, levy or demand of such sums made before the commencement of this Act shall be deemed to be valid and may be continued and shall be enforceable under this Act;
