Section 8 in The Tamil Nadu (Added Territory) Extension of Laws Act, 1961
8. Powers of Courts and other authorities for purposes of facilitating application of laws.
- For the purpose of facilitating the application in the added territory of any [Tamil Nadu law] [Substituted for 'Madras Law' by paragraph 3(1) of the Tamil Nadu Adaptation of Laws Order, 1970.], any Court or other authority may construe such law with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.
