Section 2(b) in The Tamil Nadu (Added Territory) Extension of Laws Act, 1961
(b)"existing law" means any law, Ordinance, Proclamation, regulation, order, by-law or rule passed or made before the date of the commencement of this Act by Parliament, or by any Legislature, authority or person having power to make such a law, Ordinance, Proclamation, regulation, order, by-law or rule;
