Section 23(ii) in Karnataka Traffic Control Act, 1960
(ii)which have been continued by the Madras Traffic Control Act, 1938 (Madras Act V of 1938), and the Mysore Traffic Control Act, 1955 (Mysore Act 13 of 1956), shall, so far as they are consistent with the provisions of this Act, continue to be valid, but any such bye-laws may be cancelled or altered by a rule made under this Act.
