Section 11 in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965
11. Repeal.
- The Madras Temple Entry Authorisation Act, 1947 (Madras Act V of 1947), as in force in the Malabar District referred to in sub-section (2) of section 5 of the States Reorganisation Act, 1956 (37 of 1956), and such of the provisions of the Travancore-Cochin Temple Entry (Removal of Disabilities) Act, 1950 (Travancore-Cochin Act XXVII of 1950), as have not been repealed by the Untouchability (Officers) Act, 1955 (22 of 1955), are hereby repealed.
