Section 11(1) in The Tamil Nadu (Added Territories) Extension of Laws Act, 1962
(1)The [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Hindu Religious and Charitable Endowments Act, 1959 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 22 of 1959), as amended by sub-section (2) is hereby extended to, and shall be in force in, the added territories and sections 5 to 9 shall apply in relation to that Act as if it had been included in the First Schedule.
