Section 25 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
25. Repeal.
- The following enactments are hereby repealed, but not so as to affect their previous operation, namely-(i)the Registration of Births, Deaths and Marriages Act, 1886 (Central Act VI of 1886) in force in the Ajmer area and the Abu area, and that Act as adopted for the pre-organisation State of Madhya Bharat by the Madhya Bharat Births, Deaths and Marriages Registration Act (Adoption) Act, 1953 (Madhya Bharat Act 23 of 1953) in force in the Sunel area;(ii)the Bikaner Births, Deaths and Marriages Registration Act m force in the area of the Covenanting State of Bikaner;(iii)the Jaipur Births and Deaths Registration Act, 1946 (Jaipur Act X of 1946) in force in the area of the Covenanting State of Jaipur;(iv)the Marwar Registration of Births and Deaths Act, 1945 in force in the area of the Covenanting State of Jodhpur:(v)the Mewar Registration of Births and Deaths Act, 1941 (Mewar Act XI of 1941) In force in the area of the Covenanting State of Mewar; and(vi)any other law corresponding to this Act in force in any other part of the State.
