Section 4 in Himachal Pradesh (Extension of Laws) Act, 1969
4. Construction of certain references.
- In the enactments, or rules, regulations, notifications, orders and bye-laws made, and directions or instructions issued, thereunder, as referred to in section 3, any reference,-(i)to the law which is not in force in the transferred territories shall in relation to such territories, be construed as a reference to the corresponding law, if any, in force in such territories; and(ii)to the [State of Himachal Pradesh] [Substituted for 'Union Territory of Himachal Pradesh' by A. O., 1973.], by whatever form of words, shall be construed as including a reference to the transferred territories.
