(1)The Madras Civil Courts Act, 1873 (Madras Act III of 1873), as in force in the Malabar district referred to in sub-section (2) of section 5 of the State Reorganisation Act, 1956 (3 of 1956), and the Travancore-cochin Civil Courts Act, 1951 (XXII of 1951), are hereby repealed.
