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State of Karnataka - Section

Section 83 in Karnataka Town and Country Planning Act, 1961

83. Repeal and savings.

(1)The [Bombay Town Planning Act, 1915 (Bombay Act I of 1915) and The] [Substituted by Act 14 of 1964 w.e.f. 26.03.1964] Bombay Town Planning Act, 1954 (Bombay Act XXVII of 1955), as in force in the [Belgaum area] [Adapted by the Karnataka Adaptations of Laws order 1973 w.e.f. 1.11.1973];
(2)the Madras Town Planning Act, 1920 (Madras Act VII of 1920), as in force in the [Mangalore and Kollegal area] [Adapted by the Karnataka Adaptations of Laws order 1973 w.e.f. 1.11.1973] , and Bellary District; and
(3)sections 244 to 251 (both inclusive) of the Hyderabad District Municipalities Act, 1956 (Hyderabad Act XVIII of 1956), as in force in the [Gulbarga area] [Adapted by the Karnataka Adaptations of Laws order 1973 w.e.f. 1.11.1973],area hereby repealed:Provided that such repeal shall not affect,-
(a)the previous operation of the said Acts or anything duly done or suffered thereunder; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Acts; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Acts; or
(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid;
and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed:Provided further that, subject to the preceding proviso, anything done or any action taken (including any appointment made, any declaration of intention to make a scheme published, any application made to the State Government for sanction of the making of the scheme, any draft scheme published by a local authority, any application made to the State Government for the sanction of the draft scheme, any sanction given by the State Government to the draft scheme, any restriction imposed upon an owner of land or building against the erection or re-erection of any building or works, any commencement certificate granted, any order of suspension of rule, bye-law, regulation, notification or order made, any final scheme forwarded to or sanctioned or varied by the State Government and any recoveries made or compensation given in respect of any plot under the repealed Acts) shall be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue to be in force accordingly unless and until they are superseded by anything done or any action taken under this Act.NotificationsBangalore, dated 31st December 1964 [No. PLM 60 MNP 63]S.O. 1860. - In exercise of the powers conferred by sub-section (3) of section 1 of the Karnataka Town and Country Planning Act, 1961 (Karnataka Act No. 11 of 1963), the Government of Karnataka hereby appoint the 15th day of January 1965 to be the date on which the said Act shall come into force.Bangalore, dated 24th January 1986. [No. HUD 54 TTP 86]No. HUD 54 TTP 86. - In exercise of the powers conferred under sub-section (2) of section 1 of the Bangalore Metropolitan Region Development Authority Act, 1985, (Karnataka Act No. 39 of s85), Government of Karnataka hereby appoints the First day of February 1986, as the date on which the said Act shall come into force.Bangalore dated 15th April 1988. [No. HUD 181 TTP 88]No. HUD 181 TTP 88. - In exercise of the powers conferred under sub-section (3) of section 1 of the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act No. 34 of 1987), the Government of Karnataka hereby appoints 1st May 1988, as the date on which the said Act shall come into force in the following Urban areas/Cities in the State:-
1. Bellary 9. Mandya
2. Bidar 10. Raichur
3. Bijapur 11. Shimoga
4. Chikkamagalur 12. Tumkur
5. Chitradurga 13. Davangere
6. Hassan 14. Bagalkot
7. Kodagu 15. K.G.F.
8. Kolar  
Bangalore, dated 19th March, 1991 [No RD 43 LGP 91]S.O. 217. - In exercise of the powers conferred under Section 107 of the Karnataka Land Revenue Act, 1964 the Government of Karnataka hereby specify 20th March, 1991 as the date on which the Karnataka Land Revenue (Amendment) Act, 1990 (Karnataka Act 2 of 1991) comes into force as required under sub-section (2) of Section 1 of the Amendment Act.(Published in the Karnataka Gazette (Extraordinary) dated 20.03.1991.)Kannada and Culture SecretariatNo. SKD 118 KMU 2004, Bangalore, dated 27th January, 2005Karnataka Gazette, Extraordinary No. 118, dated 27-1-2005. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Hampi World Heritage Area Management Authority Act, 2002 (Karnataka Act No. 18 of 2003), the Government of Karnataka hereby appoints 27.1.2005 to be the day on which all the provisions of the said Act, shall come into force.No. UDD 68 BemRuPra 2007, Bangalore, dated 7th September, 2007No. UDD 68 BemRuPra 2007. - In exercise of powers conferred by Sub Section-2 of Section 1 of the Karnataka Town & Country Planning and Certain Other Laws (Amendment) Act, 2004 (Karnataka Act 1 of 2007), the Government of Karnataka hereby appoints the 15th September 2007 to be the date on which all the provisions of this Act shall come into force.