6. Repeals.-The under mentioned provisions of the Acts and Regulations mentioned below shall be repealed in so far as they are inconsistent with the provisions of this Act, namely:-

(1)    Section 26 of the Bombay Regulation 4 of 1827;

(2)    Section 16 of the Madras Civil Courts Act, 1873;

(3)    The words, figures and brackets "(3)  Section 37 of the Bengal, Agra and Assam Civil  Courts Act, 1887" were omitted, bid

(4)    Section 3 of the Oudh Laws Act, 1876;

(5)    Section 5 of the Punjab Laws Act, 1872;

(6)    Section 5 of the Central  Provinces Laws Act, 1875; and

(7)    Section 4 of the Ajmer Laws Regulation , 1877.