(1)The Bombay Court of Wards Act, 1905 (Bombay I of 1905), and that Act as applied to the Kutch area of the State of Gujarat, except in so far as they relate to the establishment of Courts of Wards for the estates of Rulers of Indian States and Bombay Court of Wards Act, 1905 (Bom I of 1905), as adapted and applied to the Saurashtra area of the State of Gujarat are hereby repealed.
