Section 10 in Tamil Nadu Merged States (Laws) Act, 1949
10. Extension of Tamil Nadu Act X of 1937.
(1)The [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Prohibition Act, 1937 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act X of 1937), as amended by sub-section (3), is hereby extended to, and shall be in force in, the States of Pudukkottai and Banganapallee; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.(2)The Act aforesaid as amended by sub-section (3), is hereby extended to the State of Sandur; and when the whole of that Act is brought into force in that State, sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule.(3)To section 2 of the Act aforesaid, the following Explanation shall be added, namely : -"Explanation. - For the removal of doubts, it is hereby declared that if a notification is issued in pursuance of the foregoing proviso, in respect of any area which formerly formed part of the State of Pudukkottai, Banganapallee or Sandur, the enactments mentioned in the Schedule with any subsequent statutory modifications thereof shall come into force in such area with effect on and from such date as may be specified in the notification."
