Section 6(1) in The Tamil Nadu (Added Territory) Extension of Laws Act, 1961
(1)Any reference in the [Tamil Nadu law] [Substituted for 'Madras Law' by paragraph 3(1) of the Tamil Nadu Adaptation of Laws Order, 1970.] to a law which is not in torce in the added territory shall, in relation to that territory, be construed as a reference to the corresponding law, if any, in force in that territory.
