Section 5(2) in The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961
(2)Any reference in any existing law which continues to be in force in the added territories after the date of the commencement of this Act to any law repealed by section 7 shall, in relation to those territories, be construed as a reference to the enactment specified in the First Schedule corresponding to the law so repealed.
