Section 33 in The Karnataka Cattle Trespass Act, 1966
33. Repeal and savings.-
The Mysore Cattle Trespass Act, 1871 (Mysore Act I of 1871), as in force in the Mysore Area, the Hyderabad Cattle Trespass Act, 1337 F (Hyderabad Act V of 1337 Fasli) as in force in the Gulburga Area, the Cattle Trespass Act, 1871 (Central Act I of 1871) as in force in the Mangalore and Kollegal Area, Belgaum Area, and the Coorg District, are hereby repealed :Provided that the provisions of section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899), shall be applicable in respect of the repeal of the said enactments and sections 8 and 26 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
