Section 12 in The Rajasthan And Madhya Pradesh (Transfer Of Territories) Act, 1959
12. Power to construe laws.
Any court, tribunal or authority required or empowered to enforce any law extended to the transferred territories by section 11 may, for the purpose of facilitating its application in relation to the transferred territories, 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.
