Section 7 in Kerala Joint Hindu Family System (Abolition) Act, 1975
7. Repeal.
(1)Save as otherw15e expressly prov1ded in this Act, any text, rule or interpretation of Hindu Law or any custom or usage as part of that law in force Immediately before the commencement of this Act shall cease to have effect w1th respect to any matter for With provision is made m this Act.(2)The Acts mentioned in the Schedule, in so far as they apply to the whole or any part of the State of Kerala, are hereby repealed.The Schedule[See section 7 (2)]Acts repealed(1)The Madras Marumakkathayam Act, 1932 (XXII of 1933),(2)The Madras Alxyasanthana Act 1949 (IX of 1949),(3)The Travancore Nayar Act, II of 1100,(4)The Travancore Ezhava Act, III of 1100,(5)The NanJmad Vellala Act of 1101 (VI of 1101),(6)The Travancore Kshatrlya Act of 1108 (VII of 1108),(7)The Travancore Krlshnanvaka Marumakkathayee Act, VII of 1115,(8)The Cochm Thiyya Act, VIII of 1107,(9)The Cochm Makkathayam Thlyya Act, XVII of 1115 ,(10)The Cochm Nayar Act, XXIX of 1113,(11)The Cochm Marumakkathayam Act, XXXIII of 1113,(12)The Kerala Nambudm Act, 1958 (27 of 1958)
