(1)The following Act, in so far as they apply to areas to which this Act extends, are hereby repealed:(i)the Punjab Tenancy Act, 1887, as modified by Punjab Act No. 9 of 1939,(ii)the Agra Tenancy Act, 1901,(iii)the Punjab Tenants (Security of Tenure) Act, 1950,(iv)the Punjab Land Revenue Act, 1887, in so far as its provisions are inconsistent with this Act,(v)The U.P Land Revenue Act, 1901, in so faras its provisions are inconsistent with this Act, and(vi)So much of any other law or of any rule having the force of law for the time being in force as is inconsistent with the provisions of this Act.
