Section 8(1) in The Pondicherry (Alteration Of Name) Act, 2006
(1)For the purpose of giving effect to the alteration of the name of the Union territory of Pondicherry by section 3, the appropriate Government may, before the expiration of one year from the appointed day, by order, make such adaptations and modifications of any law made before the appointed day, whether by way of repeal or amendment, as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made.
