Section 11 in The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961
11. Power of State Government to extent to the added territories by notification.
(1)The State Government may, by notification, extend to the added territories or any part thereof, with such restrictions and modifications as they think fit, any enactment which-(i)is in force in the rest of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] at the date of the notification, and(ii)relates to matters with respect to which the State Legislature has power to make laws for the State.(2)Where any enactment is extended to the added territories by a notification under sub-section (1), the enactment so extended shall be deemed to have been included in the First Schedule and sections 5 to 9 shall apply accordingly.(3)Every notification issued under sub-section (1) shall be laid before the Legislature if it is sitting, as soon as may be after the issue of the notification, and if it is not sitting, within seven days of its re-assembly, and the State Government shall seek the approval of the Legislature to the notification by resolution moved within a period of fifteen days beginning with the day on which the notification is so laid before it; and if the Legislature makes any modification in the notification or directs that the notification shall cease to have effect, the notification shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, but without prejudice to the validity of anything previously done thereunder.(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directs under sub-section (3) that the said notification shall cease to have effect, the corresponding law, if any, repealed under sub-section (2) of this section read with section 7 shall revive and come into force in the added territories with effect on and from the date on which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.
