Section 17(1) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017
(1)The application in India of the following enactments are hereby repealed—(a)the Admiralty Court Act, 1840;(b)the Admiralty Court Act, 1861;(c)the Colonial Courts of Admiralty Act, 1890;(d)the Colonial Courts of Admiralty (India) Act, 1891; and(e)the provisions of the Letters Patent, 1865 in so far as they apply to the admiralty jurisdiction of the Bombay, Calcutta and Madras High Courts.
