Section 4(1) in The Chandernagore (Assimilation Of Laws) Act, 1955
(1)Any law in force in Chandernagore immediately before the appointed day (hereafter in this Act referred to as "corresponding law") which corresponds to any law referred to in section 3, whether such corresponding law is in force in Chandernagore by virtue of the Chandernagore (Application of Laws) Order, 1950 or by virtue of any notification issued under the Chandernagore (Administration) Regulation, 1952, or otherwise, shall as from that day stand repealed in Chandernagore.
