Section 10(1) in The Tamil Nadu (Added Territories) Extension of Laws Act, 1962
(1)The [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXIX of 1949) (hereinafter in the section referred to as the [Tamil Nadu Act] [Substituted for 'Madras Act' by the Tamil Nadu Adaptation of Laws Order, 1970.]) is hereby extended to, and shall be in force in, the added territories; and sections 5 to 9 shall apply in relation to that Act as if it had been included in the First Schedule.
