1 [The undermentioned provisions] of the Acts and Regulations mentioned below shall be repealed in so far as they are inconsistent with the provisions of this Act, namely:-- (1) Section 26 of the Bombay Regulation IV of 1827; (2) Section 16 of the Madras Civil Courts Act, 1873 (3 of 1873); 2 * * * * * (4) Section 3 of the Oudh Laws Act, 1876 (18 of 1876); (5) Section 5 of the Punjab Laws Act, 1872 (4 of 1872); (6) Section 5 of the Central Provinces Laws Act, 1875 (20 of 1875); and (7) Section 4 of the Ajmere Laws Regulation, 1877 (3 of 1877).Open in Lexace · Ask the AI about this section
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