Section 2 in The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"added territories" means the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959);(b)"existing law" means any law, Ordinance, 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, regulation, order, by-law or rule.
