(2)For the purpose of bringing the provisions of any law in force in the territory of India into accord with the provisions of this Constitution, the President may by [order] [See the Adaptation of Laws Order, 1950, dated 26.1.1950, Gazette of India, Extraordinary, p. 449, as amended by Notification No. S.R.O. 115, dated 5.6.1950, Gazette of India, Extraordinary, Part II, Section 3, p. 51, Notification No. S.R.O. 870, dated 4.11.1950, Gazette of India, Extraordinary, Part II, Section 3, p. 903, Notification No. S.R.O. 508, dated 4.4.1951, Gazette of India, Extraordinary, Part II, Section 3, p. 287, Notification No. S.R.O. 1140-B, dated 2.7.1952, Gazette of India, Extraordinary, Part II, Section 3, p. 616/1; and the Adaptation of the Travancore-Cochin Land Acquisition Laws Order, 1952, dated 20.11.1952, Gazette of India, Extraordinary, Part II, Section 3, p. 923.] make such adaptations and modifications of such law, whether by way of repeal or amendment, as may be necessary or expedient and provide that the law shall, as from such date as may be specified in the order, have effect subject to the adaptations and modifications so made, and any such adaptation or modification shall not be questioned in any Court of law.
