Section 3 in Tamil Nadu Merged States (Laws) Act, 1949
3. Extension of enactments.
- So much of the enactments specified in the First Schedule as extends to the [[Province] [The expression 'Province of Madras' shall stand unmodified, vide the Tamil Nadu Adaptation of Laws Order, 1970.] of Madras] and relates to matters with respect to which the [Provincial] [The word 'Provincial' shall stand unmodified, by the Adaptation of Laws (Amendment) Order, 1950.] Legislature has power to make laws for the [Province] [The word 'Province' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] is hereby extended to, and shall be in force in, the merged State or States specified in the corresponding entry in the first column thereof.
