Section 6 in The Muslim Personal Law (Shariat) Application Act, 1937
6. Repeals.—
The undermentioned provisions of the Acts and Regulations mentioned below shall be repealed in so far as they are inconsistent with the provisions of this Act, namely:—(1)Section 26 of the Bombay Regulation IV of 1827;(2)Section 16 of the Madras Civil Courts Act, 1873 (3 of 1873);(4)Section 3 of the Oudh Laws Act, 1876 (18 of 1876);(5)Section 5 of the Punjab Laws Act, 1872 (4 of 1872);(6)Section 5 of the Central Provinces Laws Act, 1875 (20 of 1875); and(7)Section 4 of the Ajmer Laws Regulation, 1877 (Reg. 3 of 1877).
