Section 14 in The Andhra Pradesh And Mysore (Transfer Of Territory) Act, 1968
14. Power to construe laws.
Any court, tribunal or authority required or empowered to enforce any law extended to the transferred territory by section 13 may, for the purpose of facilitating its application in relation to the transferred territory, construe the law in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the court, tribunal or authority.
