(1)The Mysore Irrigation Act, 1932 (Mysore Act I of 1932), the Hyderabad Irrigation Act, 1357F (Hyderabad Act 24 of 1357F), the Bombay Irrigation Act, 1879 (Bombay Act 7 of 1879), the Madras Irrigation Tanks (Improvement) Act, 1949 (Madras Act XIX of 1949), and the Madras Irrigation Works (Repairs, Improvement and Construction) Act, 1943 (Madras Act XVIII of 1943), are hereby repealed:Provided that the provisions of section 6 of the [ Karnataka] [Adapted by the Karnataka Adaptions of Laws order 1973 w.e.f. 1.11.1973.] General Clauses Act, 1899 ([Karnataka] [Adapted by the Karnataka Adaptions of Laws order 1973 w.e.f. 1.11.1973.] Act 3 of 1899), shall be applicable in respect of the said repeal and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.(2)The Mysore Tank Panchayat Act, 1911 (Mysore Act 1 of 1911), is hereby repealed:Provided that the provisions of section 6 of the [Karnataka] [Adapted by the Karnataka Adaptions of Laws order 1973 w.e.f. 1.11.1973.] General Clauses Act, 1899 ([Karnataka] [Adapted by the Karnataka Adaptions of Laws order 1973 w.e.f. 1.11.1973.] Act 3 of 1899), shall be applicable in respect of the repeal of the said enactment: Provided further that the properties, rights and liabilities of a Tank Panchayat constituted under the repealed enactment shall vest in the Village Panchayat constituted under the [Karnataka] [Adapted by the Karnataka Adaptions of Laws order 1973 w.e.f. 1.11.1973.] Village Panchayats and Local Boards Act, 1959, and having jurisdiction over the area, and the moneys at the credit of the tank fund under the control of such Tank Panchayat shall stand transferred to the Panchayat Fund of the said village Panchayat.NotificationsBangalore, dated 31.12.1965 [No.PWD 81 LBW 65]S.O. 3747. - In exercise of the powers conferred by sub-section (3) of Section I of the Mysore Irrigation Act, 1965 (Mysore Act 16 of 1965) the Government of Mysore hereby appoints the first day of January 1966 as the date on which the said Act shall come into force.(Published in the Karnataka Gazette Part IV. Section 2c(ii) dated 6.1.1966 at page 75.)
