175. Saving in respect of rescission of certain provisions.—
When,—(i)any rule or order is made under this Act for a limited period, or(ii)any rule or order made under this Act is rescinded, or(iii)any provision of sub-section (1) of section 92 is extended to any local area for a limited period, or(iv)the extension of any provision of sub-section (1) of section 92 to any local area is rescinded,the provisions of section 6 of the Karnataka General Clauses Act, 1899, shall be applicable as if the rule, order or provision in question were a permanent enactment and had been repealed immediately before its expiry or recession, as the case may be.
