Report No. 174

7. Repeal.- (1) Save as otherwise expressly provided in this Act, any text, rule or interpretation of Hindu law or any custom or usage part of that law in force immediately before the commencement of this Act shall cease to have effect with respect to any matter for which provision is made in this Act.

(2) The Acts mentioned in the schedule, in so far as they apply to the whole or any part of the State of Kerala, are hereby repealed.