Section 10(1) in Tamil Nadu Merged States (Laws) Act, 1949
(1)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.] Prohibition Act, 1937 [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 X of 1937), as amended by sub-section (3), is hereby extended to, and shall be in force in, the States of Pudukkottai and Banganapallee; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.
