(1)The Bombay Court of Wards Act, 1905 (Bombay I of 1905), and that Act as applied to the Kutch area of the State of Gujarat, except in so far as they relate to the establishment of Courts of Wards for the estates of Rulers of Indian States and Bombay Court of Wards Act, 1905 (Bom I of 1905), as adapted and applied to the Saurashtra area of the State of Gujarat are hereby repealed.(2)The provisions of the Bombay General Clauses Act, 1904 (Bombay I of 1904), shall apply the repeal of the Acts referred to in sub-section (1):Provided that anything done or any action taken under the provisions of the Acts hereby repealed shall be deemed to have been done or taken under the Corresponding provisions of this Act and shall continue in force until superseded by anything done or any action taken under the provisions of this Act.
