Section 14(1) in Tamil Nadu Merged States (Laws) Act, 1949
(1)Sections 15, 15-A, 16, 30, 31 and 32 of the Police Act, 1861 (Central Act V of 1861), as in force in the [Province of Madras] [The word 'Province' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] are hereby extended to, and shall be in force in, the State of Sandur.
