Section 7 in The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961
7. Repeal of corresponding laws.
- If immediately before the date of the commencement of this Act, there is in force in the added territories any Act, Ordinance, regulation, order, by-law, rule or other law corresponding to an enactment specified in the First Schedule, whether such Act, Ordinance, regulation, order, by-law, rule or other law is in force by virtue of section 45 of the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959), or by virtue of any other legislative power, such corresponding law shall, on the date of the commencement of this Act, stand repealed to the extent to which the corresponding law relates to matter with respect to which the Stale Legislature has power to make laws for the State.
