Central Provinces Laws Act, 1875
4.Confirmation of existing Acts.-
Every { Subs.by the A.O.1950 for "Act of the Central Legislature"} [Central Act] which extends, or can by notification be extended, to the territories which were under the administration of the state Government at the time of the passing thereof. shall extend, or may by notification be extended, as the case may be to all the territories now under the administration of the said State Government.
{The provisions of this section have been repealed in so far as they are inconsistent with the provisions of the Muslim Personal Law (Shariat ) Application Act 1937 (26 of 1937); see s.6 of that Act.}
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