(2)In the Travancore-Cochin Hindu Religious Institutions Act, 1950 (XV of 1950), sub-section (2) of section 55 and sub-section (2) of section 124 shall be omitted; and sub-section (1) of section 55 and sub-section (1) of section 124 shall be renumbered as section 55 and section 124 respectively.
