Section 3 in The Mewar Shishu Hitkarini Sabha Decree (Enforceability) Act, 1954
3. Declaration as to repeal of Mewar Act
- For the removal of doubts it is hereby declared that the Mewar Act was repealed by implication on and from the date of commencement of the Rajasthan Court of Wards Act, 1951 (Rajasthan Act XXVII of 1951) and is hereby repealed expressly:Provided that, not withstanding such repeal, everything done and action taken under the Mewar Act. hereby repealed, till immediately before the commencement of this Act. shall be deemed to have been done and taken as if the Mewar Act had not been so repealed.
