2A. [ Construction of references to laws not in force, or any functionary not in existence, in any area. [Inserted by Act 39 of 1965, section 2.]
- Any reference in this Act to any law which is not in force in any area or any reference therein to any functionary not in existence in any area shall, in relation to that area, be construed as a reference to the corresponding law, if any, in force or to the corresponding functionary, if any, in existence, in that area.]
