Section 3 in The Tamil Nadu Aided Institutions Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961
3. Repeal of corresponding law.
- Any law corresponding 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 in force in the merged territory of Pudukkottai, immediately before the date of the commencement of this Act (hereinafter in this Act referred to as the corresponding law), shall on the date of the commencement of this Act stand repealed.
