Section 5 in The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961
5. Construction of references to laws not in force in the added territories.
(1)Any reference in any enactment specified in the First Schedule to a law which is not in force in the added territories shall, in relation to those territories, be construed as a reference to the corresponding law, if any, in force in those territories.(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law which continues to be in force in the added territories after the date of the commencement of this Act to any law repealed by section 7 shall, in relation to those territories, be construed as a reference to the enactment specified in the First Schedule corresponding to the law so repealed.
