Report No. 110

8.4. Travancore Christian Succession Regulation-Conflict of decisions as to its subsistence.-

The first question1 requires consideration of the Part B States Laws Act, 1950. That Act was enacted to extend certain Central Acts to Part B States, and among the Central Acts extended was the Indian Succession Act, 1925. Section 6 of the Part B States Laws Act provided that any existing law in a State, "corresponding" to the Central enactments extended to the State, shall stand repealed. The question on which a conflict of views has arisen is, whether the Travancore-Christian Succession Regulation (2 of 1092) is a law "corresponding" to the Indian Succession Act, 1925, and if so, whether it stands re pealed on the enactment of the Part B States (Laws) Act, 1950.

1. Para. 8.3, supra.