Section 24 in The Karnataka General Clauses Act, 1899
24. Continuation of order, etc., issued under enactments repealed and re- enacted.
- Where, any enactment is, after the commencement of this Act, repeal and re-enacted with or without modification, then, unless it is otherwise expressly provided, any [appointment, notification,] [Inserted by Act 12 of 1953] order, scheme, rule, form or bye-law, [made or] [Inserted by Act 12 of 1953] issued under the repealed enactment, shall, so far as it is not inconsistent with the provisions reenacted, continue in force and be deemed to have been [made or] [Inserted by Act 12 of 1953] issued under the provisions so re-enacted unless and until it is superseded by any [appointment, notification,] [Inserted by Act 12 of 1953] order, scheme, rule, form or bye-law [made or] [Inserted by Act 12 of 1953] issued under the provisions so re-enacted.Miscellaneous
