Section 22 in The Karnataka Habitual Offenders Act, 1961
22. Repeal and savings.—
The enactments mentioned in Schedule B are hereby repealed:Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899), shall be applicable in respect of such repeal and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act:Provided further that if immediately before the commencement of this Act,-(i)any person is a notified offender, or(ii)an order of restriction or an order of settlement has been made against any person,under any of the repealed enactments and such person is a habitual offender within the meaning of clause (e) of section 2 of this Act, such person shall continue to be subject to the provisions of the relevant repealed enactment, as if such enactment had not been repealed for a period of four months from the date of commencement of this Act or until his name and other particulars are entered in the Register made under any direction issued under section 3 of this Act whichever is earlier.
