Section 89(c) in Karnataka Housing Board Act, 1962
(c)subject to the provisions of the preceding clause, the provisions of sections 6 and 24 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] General Clauses Act, 1899 ( [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Act III of 1899), shall be applicable in respect of the repeal of the Acts specified in clause (a).
