Section 2 in The Tamil Nadu Adaptation of Laws Order, 1970
2.
(1)In this Order,-(a)"appointed day" means the 14th day of January 1969.(b)"existing law" includes any enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Tamil Nadu immediately before the appointed day and in respect of which the. State Government have power to make adaptations under section 6 of the Madras State (Alteration of Name) Act, 1968 (Central Act 53 of 1968).(2)The General Clauses Act, 1897 (Central Act X of 1897) applies for the interpretation of this Order as it applies for the interpretation of a Central Act.
