Section 6 in The Provincial Insolvency (Karnataka Extension And Amendment) Act, 1962
6. Repeal of Mysore Act XI of 1925 and Hyderabad Act VIII of 1351F.-
(1)The Mysore Insolvency Act, 1925 (Mysore Act XI of 1925), as in force in the Mysore Area and the Hyderabad Insolvency Act 1351F (Hyderabad Act VIII of 1351-F) as in force in the Gulburga Area are hereby repealed :Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka1 Act III of 1899), shall be applicable in respect of such repeal and section 8 and section 24 of the said Act shall be applicable as if the said enactments, had been repealed and re-enacted by this Act.(2)Notwithstanding anything contained in sub-section (1), all appeals, applications and other proceedings pending in the High Court on the date of commencement of this Act shall be disposed of in accordance with the provisions of the principal Act as amended by this Act, and for this purpose a revision petition pending under sub-section (3) of section 75 of the Mysore Insolvency Act, 1925, may be converted into an appeal with the leave of the High Court under sub-section (3) of section 75 of the principal Act.
