The Prisoners Act, 1900 (Central Act III of 1900), as in force in the Belgaum Area, the Mangalore and Kollegal Area and in the Coorg District, the Hyderabad Prisoners Act, 1954 (Hyderabad Act XXV of 1954), as in force in the Gulbarga Area, and the Mysore Transfer of Prisoners Act, 1954 (Mysore Act XXX of 1954), and section 57-A of the Mysore Prisons Act, 1943 (Mysore Act XLIV of 1943), as adapted by the Mysore Adaptation of Laws Order, 1956, as in force in the Mysore Area, are hereby repealed:Provided that section 6 of the Karnataka General Clauses Act, 1899 (KarnatakaAct III of 1899), shall be applicable in respect of such repeal and section 8 and section 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
