Section 14 in Karnataka Ports (Landing and Shipping Fees) Act, 1961
14. Repeal and savings.
- The Madras Outports Landing and Shipping Fees Act, 1885 (Madras Act III of 1885) and the Bombay Landing and Wharfage Fees Act, 1882 (Bombay Act VII of 1882), are hereby repealed:Provided that section 6 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] General Clauses Act, 1899 ([Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] 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in respect of such repeal and sections 8 and 24 of the said Act shall be applicable as if the said Acts had been repealed and re enacted by this Act.NotificationsBangalore, dated 6th July, 1964 [No.PWD 75 CSP 61]S.O.936. - In exercise of the powers conferred by sub-section (3) of section 1 of the Mysore Ports (Landing and Shipping Fees)Act 1961 (Mysore Act No. 20 of 1961), the Government of Mysore hereby appoints 15th July 1964 as the date on which the said Act shall come into force.
