Section 5 in Tamil Nadu Merged States (Laws) Act, 1949
5. Repeal of corresponding laws.
- If, immediately before the commencement of this Act, there is in force in any merged State, an Act, Ordinance, Regulation or other law corresponding to an enactment specified in the First Schedule, whether such Act, Ordinance, Regulation or other law is in force by virtue of an Order under the Extra-Provincial Jurisdiction Act, 1947 (Central Act XLVII of 1947), or by virtue of any other Legislative power, such corresponding law shall, upon the commencement of this Act, stand repealed to the extent to which the law relates to matters with respect to which the [Provincial] [The word 'Provincial' shall stand unmodified, vide by the Tamil Nadu Adaptation of Laws Order, 1970.] Legislature has power to make laws for the [Province] [The word 'Province' shall stand unmodified, vide by the Adaptation of Laws (Amendment) Order, 1950.]:Provided that nothing contained in this section shall affect the operation of the transitional provisions contained in the Schedule to Local Administration Department Notifications Nos. 253 and 254, dated 29th March 1949, published at pages 125 and 126 of Part I-A of the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], dated the 29th March 1949.
