Section 11(4) in The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961
(4)Where in respect of any notification issued under sub-section (1), the Legislature directs under sub-section (3) that the said notification shall cease to have effect, the corresponding law, if any, repealed under sub-section (2) of this section read with section 7 shall revive and come into force in the added territories with effect on and from the date on which the Legislature so directs.
