Section 12 in The Tiruppur City Municipal Corporation Act, 2008
12. Repeal and saving.
(1)The Tiruppur City Municipal Corporation Ordinance, 2007 (Tamil Nadu Ordinance 6 of 2007) is hereby repealed.(2)Notwithstanding such repeal, anything done, any action taken or any direction given under the said Ordinance shall be deemed to have been done, taken or given under this Act.
