Section 11 in Tamil Nadu Merged States (Laws) Act, 1949
11. Extension of [Madras Acts] [The expression 'Madras Act' shall stand unmodified - vide the Tamil Nadu Adaptation of Laws Order, 1970.] II of 1948 and XXII of 1948.
- 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.] Silkworm Diseases (Prevention and Eradication) Act, 1948 [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 II of 1948), and the Madras Weights and Measures Act, 1948 [Madras Act] [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.] XXII of 1948), are hereby extended to the merged States; and when the whole of either of the said Acts is brought into force in any merged State, sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule.
