Section 6 in The Tamil Nadu (Added Territory) Extension of Laws Act, 1961
6. Construction of references to laws not in force in the added territory.
(1)Any reference in the [Tamil Nadu law] [Substituted for 'Madras Law' by paragraph 3(1) of the Tamil Nadu Adaptation of Laws Order, 1970.] to a law which is not in torce in the added territory shall, in relation to that territory, be construed as a reference to the corresponding law, if any, in force in that territory.(2)Any reference in any existing law which continues to be in force in the added territory after the date of the commencement of this Act, to any law repealed by section 4 shall, in relation to that territory, be construed as a reference to the [Tamil Nadu law] [Substituted for 'Madras Law' by paragraph 3(1) of the Tamil Nadu Adaptation of Laws Order, 1970.] corresponding to the law so repealed.
