Section 7 in Tamil Nadu Merged States (Laws) Act, 1949
7. Powers of Courts and other authorities for purposes of facilitating application of laws.
- For the purpose of facilitating the application in any merged State of any enactment specified in the First Schedule, any Court or other authority may construe such enactment with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.
