Section 1148 in The British Statutes (Repeal) Act, 2004
1148.
[20th February, 2004]An Act to repeal the British Law Ascertainment Act, 1859, the Foreign Law Ascertainment Act, 1861, the Colonial Probates Act, 1892, in so far as they apply to India, and the India (Consequential Provision) Act, 1949.BE it enacted by Parliament in the Fifty-fifth Year of the Republic of India as follows:-
