Section 69(1) in Karnataka Agricultural Income-Tax Act, 1957
(1)The Coorg Agricultural Income-tax Act, 1951 (Coorg Act 1 of 1951) as in force in the Coorg District, the Hyderabad Agricultural Income-tax Act, 1950 (Hyderabad Act XIII of 1950) as in force in the [Gulbarga Area] [Adapted by Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.], the Madras Plantations Agricultural Income-tax Act, 1955 (Madras Act V of 1955) as in force in the [Mangalore and Kollegal Area] [Adapted by Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] and the Mysore Agricultural Income-tax Act, 1955 (Mysore Act 4 of 1955), as in force in the Mysore Area, are hereby repealed:Provided that such repeal shall not affect ,-(a)the previous operation of the said enactments or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said enactments; or(d)any investigation, legal proceeding (including assessment proceeding) or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
