Section 5(2) in The North- Western Provinces And Oudh Act, 1890
(2)Except the Jhansi Encumbered Estates Act, 1882 2 (16 of 1882 ), and the Jhansi and Morar Act, 1886 3 , (17 of 1886 ), all enactments which shall on the said day 1 be in force in the said division and not in the said temporarily- settled districts, including the Jhansi Courts Act, 1867 (18 of 1867 ), and Act No. 27 of 1867 , shall be deemed to be repealed on and from the said day 1 in the said division.
