Section 102(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(1)The Prisons Act, 1894 (Central Act IX of 1894) shall cease to be in force in the Malabar district referred to in subsection (2) of section 5 of the State Reorganization Act, 1956 (Central Act 37 of 1956) and Travancore-Cochin Prison Act, 1950 (XVIII) of 1950) is hereby repealed, with effect from the commencement of this Act.
