Section 130 — Repeal of Act 49 of 1951.

(1) The Government of Part C States Act, 1951, is repealed with effect from the appointed day. (2) The said repeal shall not affect any laws made by the Legislature of a Part C State by virtue of any power conferred on that Legislature by the Act so repealed, and all such laws in force immediately before the appointed day shall continue in force, subject to such adaptations and modifications as may be made therein under section 120, until altered, repealed or amended by a competent Legislature or other competent authority.

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