Section 4 in The Tamil Nadu Adaptation of Laws Order, 1970
4.
Whenever an expression which occurs in any Act or Regulation mentioned in the Schedule to this Order has been directed to be adapted or modified in any specified manner in the Schedule, then, in any rule, regulation, by-law, notification, order or other instrument made under any such Act or Regulation in which the expression occurs, unless the subject or context otherwise requires, such expression shall, in the application of the said rule, regulation, bye-law, notification, order or other instrument, be deemed to have been adapted or modified in the same manner as in the relevant Act or Regulation.
