Section 119 in The States Reorganisation Act, 1956
119. Territorial extent of laws.
- The provisions of Part II shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to an existing State shall, until otherwise provided by a competent Legislature or other competent authority. be construed as meaning the territories within that State immediately before the appointed day.
