Section 20(1) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(1)Any rule or order made or deemed or purporting to have been made, any notification issued or deemed or purporting to have been issued, any decision, award or direction given or deemed or purporting to have been given, any action or proceeding taken or deemed or purporting to have been taken, or anything done or deemed or purporting to have been done-(a)under any provision of the Madras Essential Articles Control and Requisitioning (Temporary Powers) Act, 1946 (Madras Act XIV of 1946) (hereinafter in this section and in section 21 referred to as the said Act), and in force immediately before the 1st October 1948, or(b)on or after the 1st October 1948, under any provision of the said Act or of the said Act as amended by Madras Act I of 1949, on the footing that the said Act or the said Act as so amended was in force at the relevant time, or(c)under any provision of the said Act as applied to [the Pudukkottai State] [Substituted for 'the Pudukkottai and Banganapallee States ', by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1954.] under the [Foreign Jurisdiction Act] [Substituted for 'Extra-Provincial Jurisdiction Act' by section 4 of, and the Third Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).], 1947 (Central Act XL VII of 1947), on the footing aforesaid, or(d)under any provision of the Madras Essential Articles Control and Requisitioning (Temporary Powers) Ordinance, 1949 (Madras Ordinance VI of 1949) (hereinafter in this section referred to as the said Ordinance),shall, subject to any subsequent modification or cancellation thereof purporting to have been made on or after that date under the said Act or under the said Act as amended as aforesaid on the footing that the said Act or the said Act as so amended was in force at the relevant time, or made under the said Act as applied to [the State aforesaid] [Substituted for 'the States aforesaid', by section 2 of, and the Schedule to, the Madras, Adaptation of Laws Order, 1954.] on that footing or the said Ordinance, be deemed to be a rule or order made, notification issued, decision, award or direction given, action or proceeding taken, or thing done under the corresponding provision of this Act.
