Section 2 in The Tamil Nadu Aided Institutions Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961
2. Extension of Tamil Nadu Act XIV of 1948 to the merged territory of Pudukkottai.
- The [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by It, Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Aided Institutions (Prohibition of Transfers of Property) Act, 1948 [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by It, Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act (XIV of 1948) and any rule, order, notifications, or other instrument having the force of law made thereunder hereinafter referred to in this Act as the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by It, Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] law and in force on the date of the commencement of this Act in the Tiruchirapalli district except in the merged territory of Pudukkottai are hereby extended to, and shall be in force; in, the merged territory of Pudukkottai.
