Section 89(a) in Karnataka Housing Board Act, 1962
(a)the Mysore Housing Board Act, 1955 (Mysore Act XX of 1955); the Mysore Labour Housing Act, 1949 (Mysore Act XXVIII of 1949); the Hyderabad Housing Board Act, 1956 (Hyderabad Act XLVI of 1956); and the Bombay Housing Board Act, 1948 ( Bombay Act LXIX of 1948) shall stand repealed;
