Central Provinces Laws Act, 1875
2.Repeal of enactments and rules.-
On and from the date on which this Act comes into force the following shall be repealed, that is to say-
(a) all Bengal Regulations except the Regulations or parts of Regulations hereinafter declared to be in force;
(b) all { Subs.by the A O.1950 for " Acts of the Central Legislature ".} [Central Acts] (except the Acts mentioned in the schedule hereto annexed) which do not expressly or by necessary implication extend to the said territories or any part thereof, and have not been extended thereto in exercise of a power conferred by a {Subs., ibid, for " Act of the Central Legislature ".} [Central Act];
(c) all rules, regulations and enactments not being Statutes, Bengal Regulations, { Subs.by the A.O.1950 for "Acts of the Central Legislature".} [Central Acts], or rules or regulations made in exercise of a power conferred by a Statute, Bengal Regulation or {Subs., ibid., for "Act of the Central Legislature".} [Central Act].
{The proviso as to the law relating to land-revenue and Courts of Wards was rep.by Act 12 of 1891.}
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