Section 14(2) in Tamil Nadu Merged States (Laws) Act, 1949
(2)(a)So much of the Sandur State Railways (Jurisdiction) Proclamation, 1947, issued by the Rule of the State of Sandur on the 15th day of August 1947 as relates to the exercise of powers by the police force belonging to that State in the railway lands in that State shall stand repealed.(b)Any action taken by any member of the police force belonging to the [Province of Madras] [The word 'Province' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] on or after the 15th day of August 1947 and before the commencement of this Act in the railway lands in the State of Sandur shall be deemed to have been taken by a member of the police force belonging to that State in pursuance of the power conferred by the Proclamation aforesaid.
