Section 4 in Tamil Nadu Merged States (Laws) Act, 1949
4. Interpretation of enactments as extended.
- In any enactment specified in the First Schedule, notwithstanding anything contained in the General Clauses Act, 1897 (Central Act X of 1897), or in the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] General Clauses Act, 1867 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 1 of 1867), or in the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] General Clauses Act, 1891 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 1 of 1891) -(a)any reference, by whatever form of words, to the Acceding States shall be construed as not including a reference to any of the merged States or to any of the States (other than the United State of Saurashtra) mentioned in the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949;(b)any reference, by whatever form of words, to Indian British subjects shall be deemed to include a reference to persons who, immediately before the 1st day of August 1949, were subjects of any of the merged States or of any of the States (other than the United State of Saurashtra) mentioned in the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949;(c)any reference, by whatever form of words, to the Provinces generally or to the Chief Commissioners Provinces generally shall be construed as including a reference to the new Provinces; and(d)any reference, by whatever form of words, to the Province of Madras shall be construed as including a reference to the merged State or States concerned.
