Section 6 in The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961
6. Construction of reference to authorities where new authorities have been constituted.
- Any reference, by whatever form of words, in any existing law to any authority competent at the date of the passing of that law to exercise any powers or discharge any functions in the added territories shall, where a corresponding new authority has been constituted by or under any enactment now extended to the added territories, have effect as if it were a reference to that new authority.
