Section 38 in The Karnataka Animal Diseases (Control) Act, 1961
38. Repeal and savings.
The Bombay Animal Contagious Diseases (Control) Act, 1948 (Bombay Act LIX of 1948), as in force in the Belgaum Area, the Madras Cattle Disease Act, 1866 (Madras Act II of 1866), and the Madras Rinderpest Act, 1940 (Madras Act XIX of 1940), as in force in the Mangalore and Kollegal Area, the Coorg Animal Contagious Diseases Act, 1941 (Coorg Act IV of 1941), as in force in the Coorg District, the Mysore Diseases of Animals Act, 1949 (Mysore Act XXI of 1949), as in force in the Mysore Area, the Glanders and Farcy Act, 1899 (Central Act No. XIII of 1899), and the Dourine Act, 1910 (Central Act No. X of 1910), as in force in the Belgaum and the Mangalore and Kollegal Areas are hereby repealed:Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899), shall be applicable in respect of the repeal of the said enactments and sections 8 and 24 of the Karnataka General Clauses Act, 1899, shall be applicable as if the said enactments had been repealed and re-enacted by a Karnataka Act.
