Section 5 in The Code of Civil Procedure (Maharashtra Amendment) Act, 1977
5. Repeal of Hyderabad XI of 1953 and Maharashtra VI of 1965 and Hyderabad XVIII of 1953.
- The Code of Civil Procedure (Hyderabad Amendment) Act, 1953 and the Code of Civil Procedure (Extension of Hyderabad Amendment) Act, 1964, and the Code of Civil Procedure (Hyderabad Second Amendment) Act, 1953 are hereby repealed; and the amendments made by the two Hyderabad Acts in the principal Act shall also stand repealed without prejudice to the validity of anything previously done or omitted to be done under the said amendments.
