Section 4(2) in The Tamil Nadu Aided Institutions Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961
(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 law and shall continue to have effect accordingly, unless and until superseded by anything done or any action taken under the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by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.
