The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959

Part VIII

Legal and Miscellaneous Provisions

45. Territorial extent of laws.-

The provisions of section 3 shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to Andhra Pradesh or Madras shall, until otherwise provided by a competent legislature or other competent authority, be construed as meaning the territories within that State immediately before the appointed day.