Section 5 in The Tamil Nadu Aided Institutions Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961
5. Construction of reference to laws not in force in the merged territory of Pudukkottai.
- Any reference to the corresponding law in any law which continues to be in force in the merged territory of Pudukkottai after the date of the commencement of this Act, shall, in relation to that territory, be construed as a reference to the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by It, Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] law corresponding to the law so repealed.
