(1)Any law in force in Chandernagore immediately before the appointed day (hereafter in this act referred to as the "corresponding law") which corresponds to any law referred to in section 17, whether such corresponding law Is in force in Chandernagore by virtue of the Chandernagore (Application of Laws) Order, 1950 or by virtue of the any notification issued under the Chandernagore (Administration) Regulation, 1952 (Reg.I of 1952) or otherwise, shall, as from that day, stand repealed in Chandernagore.
