Section 21 in The Karnataka Treasure Trove Act, 1962
21. Repeal and savings.—
The Indian Treasure Trove Act, 1878 (Central Act VI of 1878), as in force in the Belgaum Area, the Mangalore and Kollegal Area, and Coorg District; the Mysore Treasure Trove Act, 1910 (Mysore Act III of 1910), as in force in the Mysore Area, and the Hyderabad Treasure Trove Act, 1322 F. (Hyderabad Act III of 1322 F.), as in force in the Gulbarga Area, are hereby repealed:Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899), shall be applicable in respect of the repeal of the said enactments and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
