Section 5 in The Punjab Merged States (Laws) Act, 1950
5. Repeal of corresponding law.
- If immediately before the commencement of this Act, there is in force in any of the merged States an Act, Ordinance, Regulation or other law corresponding to an Act specified in the Schedules whether such Act, Ordinance or Regulation or other law is in force by virtue of an Order under the Extra-Provincial Jurisdiction Act, 1947, or by virtue of any other legislative power, such corresponding law shall, upon the commencement of this Act, stand repealed to the extent to which the law relates to matters with respect to which the State Legislature of the State has power to make laws for a State.
