Section 7 in The Tamil Nadu (Added Territories) Extension of Laws Act, 1962
7. Repeal of corresponding laws.
- The Andhra Irrigation Works (Levy of Compulsory Water-Cess) Act, 1955 (Andhra Act XXIV of 1955), the Andhra Irrigation (Levy of Betterment Contribution) Act, 1955 (Andhra Act XXV of 1955) and the Andhra Silkworm Seed (Control) Act, 1956 (Andhra Act XV of 1956), and any Act, Ordinance, regulation, order, by-law, rule or other law corresponding to an enactment specified in the First Schedule in force in the added territories immediately before the date of the commencement of this Act by virtue of section 45 of the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959), or by virtue of any other legislative power shall, on the date of the commencement of this Act, stand repealed to the extent to which the corresponding law relates to matters with respect to which the State Legislature has power to make laws for the State.
