Section 6(2) in Tamil Nadu Merged States (Laws) Act, 1949
(2)Subject to the provisions of sub-section (1), anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, by-law or scheme framed, certificate, patent, permit or licence granted or registration effected, under such corresponding law shall be deemed to have been done or taken under the corresponding provision of the enactment as now extended to, and in force in, the merged State and shall continue in force accordingly unless and until superseded by anything done or any action taken under the said enactment [or by virtue of the operation of section 16] [These words and figures were added by section 2 of the Tamil Nadu Merged States (Laws) Amendment Act, 1951 (Tamil Nadu Act XXXVIII of 1951) which came into force on the 1st day of January 1952.].
