Report No. 18

23. Repeal.-

(1) The Converts' Marriage Dissolution Act, 1866 (21 of 1866), and any enactment corresponding to that Act in force in any area immediately before the commencement of this Act, are hereby repealed.

(2) Nothing contained in this section shall affect any proceeding under the Converts' Marriage Dissolution Act, 1866 (21 of 1866), or any such corresponding enactment, pending at the commencement of this Act, and any such proceeding may be continued and determined as if the Converts' Marriage Dissolution Act, 1866 (21 of 1866), or such corresponding enactment, as the case may be, had not been repealed.

(Contrast section 29(3), H.M.A. and section 51(2), S.M.A.)

(3) The provisions of sub-section (2) shall be without prejudice to the provisions contained in section 6 of the General Clauses Act, 1897 (10 of 1897), which shall also apply to the repeal of the corresponding enactment.

(Cf. sections 51(3), S.M.A.)