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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(b) in The Tamil Nadu (Added Territories) Extension of Laws Act, 1962

(b)on or after the 26th day of January 1961, and before the date of publication of this Act in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.], on the footing that the Andhra Act was in force at the relevant time, shall be deemed to have been done or taken under the corresponding ; provisions of [Tamil Nadu Act] [Substituted for 'Madras Act' by the Tamil Nadu Adaptation of Laws Order, 1970.]: