- The Mysore Borstal Schools Act, 1943 (Mysore Act XLVI of 1943), as in force in the Mysore Area, the Hyderabad Borstal School Act, 1956 (Hyderabad Act XV of 1956), as in force in the [Gulbarga Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.], the Bombay Borstal Schools Act, 1929 (Bombay Act XVIII of 1929), as in force in the [Belgaum Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.], and the Madras Borstal School Act, 1926 (Madras Act V of 1926), as in force in the [Mangalore and Kollegal Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.], are hereby repealed:Provided that section 6 of the [Karnataka] [Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973.] General Clauses Act 1899 ([Karnataka] [Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973.] 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respect of such repeal and section 8 and section 24 of the said Act shall be applicable as if the said enactments are repealed and reenacted by this Act.
