- For the purpose of facilitating the application in relation to the State of Punjab or Haryana or to the Union Territory of Himachal Pradesh or Chandigarh of any law made before the appointed day, the appropriate Government may, before the expiration of two years from that day, by order, make such adaptations and modifications of the law, 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and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent Legislature or other competent authority.Explanation. - In this section, the expression "appropriate Government" means -(a)as respects any law relating to a matter enumerated in the Union List, the Central Government; and(b)as respects any other law, -(i)in its application to a State, the State Government, and(ii)in its application to a Union Territory, the Central Government.
