Section 9 in Tamil Nadu Merged States (Laws) Act, 1949
9. Extension of Madras Act VI of 1932.
(1)The Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932), amended by sub-section (2), is hereby extended to, and shall be in force in, the merged States; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.(2)To sub-section (1) of section 62 of the Act aforesaid, the following paragraph shall be added, namely : -"Every society which has been registered under the law applicable to cooperative societies in the areas which formerly formed part of the State of Pudukkottai, Banganapallee or Sandur and the by-laws of which are not in consistent with the express provisions of this Act or any rule made thereunder, shall, if the Registrar by an order in writing so declares, be deemed to be registered under this Act and its by-laws shall continue in force until they are altered or rescinded.".
