Section 8 in The Karnataka General Clauses Act, 1899
8. Construction of references to repealed enactments.
- Where this Act, or [any Mysore Act or Karnataka Act] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] made after the commencement of this Act, repeals or re-enacts, with or without modification, any provision of a former enactment, then references in any other enactment or in any instrument to the provision so repealed, shall, unless a different intention appears, be construed as references to the provisions so re-enacted.
