Hindu Minority and Guardianship Act, 1956
5.Over -riding effect of
Act.-
Save as otherwise expressly provided in this Act,-
(a) any text, rule or interpretation of Hindu law or any custom
or usage as part of that law in force immediately before the commencement of
this Act shall cease to have effect with respect to any matter for which
provision is made in this Act;
(b) any other law in force immediately before the commencement of this Act
shall cease to have effect in so far as it is inconsistent with any of the
provisions contained in this Act.