(1)The Travancore-Cochin Police Act, 1951, and the Madras District Police Act, 1859, as applied to the Malabar district referred to in sub-section (2) of Section 5 of the States Reorganisation Act, 19 6, are hereby repealed and the provisions of the Police Act, 1861, and of the Madras City Police Act, 1888, which have been extended to the said Malabar district, shall cease to apply in that district.(2)All references made in any enactment to the enactments mentioned in sub-section (1) shall be read as if made to the corresponding provisions of this Act.(3)All rules prescribed, appointments made, powers conferred and orders and certificates issued under the enactments referred to in sub-section (1) shall, so far as they are consistent with this Act, be deemed to have been respectively prescribed, made, conferred and issued hereunder.
