(1)On and from the coming into force of this Act, the following shall stand repealed in so far as the matters therein contained are covered by, or are consistent with, the provisions of this Act, namely : (a)the enactments mentioned in the Second Schedule;(b)any laws of the covenanting State, other than the enactments mentioned in the Second Schedule, relating to matters covered by the provisions of this Act; and(c)any laws amending the enactments or laws referred to in Clauses (a) and (b).(2)The repeal of any enactment or law by this Act shall not legalize any practice which immediately before the passing of this Act was illegal.(3)Any custom or usage prevailing at the commencement of this Act in any part of the State and having the force of law therein shall, if such custom or usage is repugnant to or inconsistent with the provision of this Act, cease to be operative to the extent of such repugnance or inconsistency.The First Schedule(See Section 23)List of Judicial matters
