Section 5 in The North- Western Provinces And Oudh Act, 1890
5. Laws in force in certain districts of the Allahabad Division to apply to Jhansi.
(1)All enactments which shall on the day 1 when this Part comes into force be in force in the said temporarily- settled districts and not in the said Jhansi Division shall be deemed to come into force in that Division on and from the said day.(2)Except the Jhansi Encumbered Estates Act, 1882 2 (16 of 1882 ), and the Jhansi and Morar Act, 1886 3 , (17 of 1886 ), all enactments which shall on the said day 1 be in force in the said division and not in the said temporarily- settled districts, including the Jhansi Courts Act, 1867 (18 of 1867 ), and Act No. 27 of 1867 , shall be deemed to be repealed on and from the said day 1 in the said division.
