Section 40(5) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966
(5)Subject to the provisions of sub-sections (3) and (4), anything done or any action taken before the commencement of this Act under the corresponding law shall be deemed to have been done or taken under this Act and shall continue to have effect accordingly, unless and until superseded by anything done or any action taken under this Act.
