Section 3 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
3. Extent of repeal of the existing laws and practices.
- The Jammu and Kashmir Fisheries Regulation, 1901, is hereby repealed and the system hitherto in vogue in the Kashmir Province, of forming out the right of fishing known as Mahal-i-Mahigiri shall immediately on the passing of this Act cease to exist.Saving clause. - All orders issued and taxes imposed, prior to the passing of this Act, shall, so far as they are consistent with the provisions contained in this Act or the rules made thereunder, be deemed respectively to have been issued and imposed hereunder.
