Section 4 in The Code of Civil Procedure (Maharashtra Amendment) Act, 1977
4. Repeal of Bombay LX of 1948.
- The Code of Civil Procedure (Bombay Amendment) Act, 1948, is hereby repealed; and the amendments made by the said Act in the principal Act shall also stand repealed, without prejudice to the validity of anything previously done or omitted to be done under the said amendments.
