Section 12 in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
12. Repeal and savings.
- Chapter VI of the Mysore Irrigation Act, 1932 (Mysore Act I of 1932); section 53 of the Mysore Land Revenue Code, 1888 (Mysore Act IV of 1888); section 55 of the Bombay Land Revenue Code, 1879 (Bombay Act V of 1879); section 53 of the Hyderabad Land Revenue Act, 1317 F. (Hyderabad Act VIII of 1317 Fasli); sections 44, 48, 48A, 49, 50, 51, 52, 53, 54, 55, 56, 56A, 56B, 56C, 56D, 56E and 56F of the Bombay Irrigation Act, 1879 (Bombay Act VII of 1879); the Madras Irrigation (Levy of Betterment Contribution) Act, 1955 (Madras Act III of 1955); the Madras Irrigation Cess Act, 1865 (Madras Act VII of 1865); the Hyderabad Irrigation (Betterment Contribution and Inclusion Fees) Act, 1952 (Hyderabad Act V of 1952); and the Coorg Irrigation Cess Act, 1943 (Coorg Act IV of 1943) are hereby repealed:Provided that such repeal shall not affect,-(i)the previous operation of the said provisions or anything duly done or suffered thereunder; or(ii)any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments; or(iii)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability or forfeiture as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced, and any such forfeiture may be imposed as if this Act had not been passed:Provided further that the provisions of this Act relating to levy of betterment contribution shall not be applicable to lands in respect of which contribution or betterment charges have already been levied under any repealed enactment and such contribution or betterment charges shall continue to be collected as if this Act had not been passed:Provided also that the water rate, water cess or irrigation cess levied in respect of any land under any repealed enactment shall continue to be levied until water rates are levied in accordance with the provisions of this Act.NotificationsBangalore, dated 20th August 1960 (Shravana 29, Saka Era 1882).[No. PWD 47 GIG 59]In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 Mysore Act No. 28 of 1957), the Government of Mysore hereby appoints the first day of September, 1960, as the date on which the said Act shall come into force.IIBangalore dated 18th August 1997.[ No. PWD 47 GIG 59]In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) (Second Amendment) Act, 1995, [Act 21 of 1995] the Government of Karnataka hereby appoints First Day of July 1997 as the date on which the said amendment Act shall come into force.(S.O. 1241, Page 851, Part IV-2C (ii) of Gazette dated 18.9.1997.)
