Section 32 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
32. Repeal and savings.
- The Ancient Monuments Preservation Act, 1904 (Central Act VII of 1904), in so far as it relates to matter covered by Entry 12 of List II of the Seventh Schedule to the Constitution, the Ancient Monuments Preservation Act, 1337 F (Hyderabad Act VIII of 1337 Fasli), as in force in the [Gulbarga Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.], the Mysore Ancient Monuments Preservation Act, 1925 (Mysore Act IX of 1925), as in force in the Mysore Area, are hereby repealed:Provided that the provisions of section 6 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] General Clauses Act, 1899 [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Act III of 1899), shall be applicable in respect of the repeal of the said enactments and section 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
