(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the Madras Irrigation Works (Repairs, Improvement and Construction) Act, 1943 (Madras Act XVIII of 1943), are hereby repealed:Provided that the provisions of section 6 of the [ Karnataka] [Adapted by the Karnataka Adaptions of Laws order 1973 w.e.f. 1.11.1973.]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respect of the said repeal and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
