Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Karnataka - Act

Karnataka Repealing of Certain Enactments Act, 2017

KARNATAKA
India

Karnataka Repealing of Certain Enactments Act, 2017

Act 47 of 2017

  • Published on 1 January 2017
  • Commenced on 1 January 2017
  • [This is the version of this document from 1 January 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
Karnataka Repealing of Certain Enactments Act, 2017(Karnataka Act No. 47 of 2017)Statement of objects and Reasons - Amending Act 47 of 2017. - It is considered necessary to repeal the amendment Acts from the year 2012 to 2015 and also laws which are redundant or have lost their significance as suggested by the Government of India and as recommended by the Law Commission of India in its 248th, 249th and 251st Reports and by the Ramanujam Committee constituted by the office of the Prime Minister of India. In particular, Improvement in Towns Act, 1850 (26 of 1850) and the Bangalore Marriages Validating Act, 1936 (16 of 1936), which are recommended by the Law Commission of India, and as well as Ramanujam Committee, are also included in this repealing of certain enactments Bill, 2017.Hence, the Bill.[L.A. Bill No.39 of 2017, File No. Samvyashae 40 Shasana 2017][Article 246 and matters in List II and III of seventh schedule to the Constitution of India](First Published in the Karnataka Gazette Extra-ordinary on the 8th day of December, 2017)(Received the assent of the Governor on the 6th day of December, 2017)An Act to repeal certain enactments in the State of Karnataka.Whereas it is expedient to repeal certain enactments in force in the State.Be it enacted by the Karnataka State Legislature in the sixty eighth year of the Republic of India as follows:-

1. Short title and Commencement.

(1)This Act may be called the Karnataka Repealing of Certain Enactments Act, 2017.
(2)It shall come into force at once.

2. Definitions.

- In this Act, unless the context otherwise requires, "Schedule" means a Schedule annexed to this Act.

3. Repeal of certain enactments.

- The enactments specified in the First and Second Schedule are hereby repealed to the extent mentioned in the fifth column thereof.

4. Savings.

(1)The repeal by this Act of any enactment,-
(i)shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
(ii)shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
(iii)shall not affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;
(iv)shall not revive or restore any jurisdiction, office, custom, liabilitiy, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force;
(v)nor shall the repeal of the Appropriation Acts by this Act affect the audit, examination, accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any authority and such audit, examination, accounting, investigation, inquiry or action could be taken and/or continued as if the said Acts are not repealed by this Act;
(2)For the removal of doubts it is hereby declared that where this Act repeals any enactment by which,-
(i)the text of any other enactment, was amended by the express addition, omission, insertion or substitution of any matter, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the commencement of this Act;
(ii)any action taken (including any rule or order or bye-law or regulation made or any tax or cess or fee assessed or collected) by the Government or any other authority has been validated or saved or proceedings before one authority has been transferred to another authority or any declaration has been made or any direction has been given, the repeal shall not affect the operation of such validation or saving or transfer or declaration or direction and in operation at the commencement of this Act; and
(iii)any other enactment has been amended or repealed or extended to the State of Karnataka, with or without some consequential or transitory or saving provisions the repeal shall not affect the operation of such amendment, repeal, extension or provision and in operation at the time of commencement of this Act.
(3)The provisions of sections 6, 8 and 24 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of repeal of an enactment by this Act.First Schedule]Repealed Enactments(See Sections 2 and 3)
SL. No. Year Act No. Short Title Extent of Repeal  
(1) (2) (3) (4) (5)
1. 2012 2 The Karnataka Stamp (Second Amendment) Act,2011. The whole
2. 2012 3 The Mysore (Religious and Charitable) InamsAbolition (Karnatka Amendment) Act, 2011. The whole
3. 2012 4 The Karnataka Appropriation (No.5) Act, 2011. The whole
4. 2012 5 The Karnataka Appropriation (No.6) Act, 2011. The whole
5. 2012 6 The Karnataka Town And Country Planning(Amendment) Act, 2011. The whole except Section 4
6. 2012 7 The Karnataka Scheduled Castes, Scheduled Tribesand Other Backward Classes (Reservation of Appointment etc.,)(Amendment) Act, 2011. The whole
7. 2012 9 The Karnataka Land Revenue (Second Amendment)Act, 2011. The whole
8. 2012 12 The Karnataka Hindu Religious Institutions andCharitable Endowments (Second Amendment) Act, 2011. The whole
9. 2012 13 The Karnataka Appropriation Act, 2012. The whole
10. 2012 14 The Karnataka Motor Vehicles Taxation(Amendment) Act, 2012. The whole
11. 2012 15 The Karnataka Stamp (Amendment) Act, 2012. The whole
12. 2012 16 The Karnataka Appropriation (Vote on account)Act, 2012. The whole
13. 2012 17 The Karnataka Value Added Tax (Amendment) Act,2012. The whole
14. 2012 18 The Karnataka Taxation Laws (Amendment) Act,2012. The whole
15. 2012 19 The Karnataka Municipalities and Certain OtherLaw (Amendment) Act, 2011. The whole
16. 2012 20 The Karnataka Municipal Corporations and CertainOther Law (Amendment) Act, 2012. The whole
17. 2012 22 The Karnataka Legislature Salaries, Pensions andAllowances (Amendment) Act, 2012. The whole
18. 2012 25 The Karnataka Appropriation (No.2) Act, 2012. The whole
19. 2012 26 The Karnataka Appropriation (No.3) Act, 2012. The whole
20. 2012 27 The Karnataka Value Added Tax (Second Amendment)Act, 2012. The whole
21. 2012 28 The Karnataka Co-operative Societies (SecondAmendment) Act, 2010. The whole
22. 2012 29 The Karnataka Motor Vehicles Taxation (SecondAmendment) Act, 2012. The whole except Section-5
23. 2012 30 The Karnataka Police (Amendment) Act, 2012. The whole
24. 2012 31 The Karnataka Municipal Corporations and CertainOther Law (Second Amendment) Act, 2012. The whole
25. 2012 32 The Karnataka Municipalities and Certain OtherLaw (Amendment) Act, 2012. The whole
26. 2012 33 The Karnataka Homoeopathic Practitioners(Amendment) Act, 2012. The whole except Section-5
27. 2012 34 The Karnataka Command Areas Development(Amendment) Act, 2012. The whole
28. 2012 35 The Karnataka Veterinary, Animal and FisheriesScience University (Amendment) Act, 2012. The whole
29. 2012 36 The Karnataka Guarantee of Services to Citizens(Amendment) Act, 2012. The whole
30. 2012 37 The Karnataka Private Medical Establishments(Amendment) Act, 2012. The whole
31. 2012 38 The University of Agricultural Sciences andCertain Other Law (Amendment) Act, 2012. The whole except Section 4
32. 2013 1 The Karnataka Appropriation (No.4) Act, 2012. The whole
33. 2013 3 The Karnataka Co-operative Societies (Amendment)Act, 2012. The whole
34. 2013 4 The Karnataka Souharda Sahakari (Amendment) Act,2012. The whole
35. 2013 5 The Karnataka Local Authorities (Prohibition ofDefection) (Amendment) Act, 2012. The whole
36. 2013 7 The Karnataka Legislature Salaries, Pensions andAllowances (Second Amendment) Act, 2012. The whole
37. 2013 8 The Karnataka Legislature Salaries, Pensions andAllowances (Third Amendment) Act, 2012. The whole
38. 2013 11 The Karnataka Land Revenue (Third Amendment)Act, 2011. The whole
39. 2013 24 The Karnataka Appropriation Act, 2013. The whole
40. 2013 25 The Karnataka Appropriation (Vote on account)Act, 2013. The whole
41. 2013 26 The Karnataka Excise (Amendment) Act, 2013. The whole except Section-4
42. 2013 27 The Karnataka Taxation Laws (Amendment) Act,2013. The whole
43. 2013 28 The Bangalore Water Supply and Sewerage(Amendment) Act, 2013. The whole
44. 2013 29 The Karnataka Stamp (Amendment) Bill, 2013. The whole
45. 2013 30 The Karnataka Motor Vehicles Taxation(Amendment) Act, 2013. The whole
46. 2013 31 The Karnataka Electricity (Taxation onConsumption) (Amendment) Act, 2013. The whole
47. 2013 32 The Karnataka Value Added Tax (Amendment) Act,2013. The whole
48. 2013 34 The Mysore Palace (Acquisition and Transfer)(Amendment) Act, 2013. The whole
49. 2013 38 The Karnataka Agricultural Produce Marketing(Regulation and Development) (Amendment) Act, 2013. The whole
50. 2013 49 The Karnataka Police (Amendment) Act, 2013. The whole
51. 2013 51 The Karnataka Land Revenue (Amendment) Act,2012. The whole
52. 2013 52 The Karnataka Appropriation (No.2) Act, 2013. The whole
53. 2013 53 The Karnataka Taxation Laws (Second Amendment)Act, 2013. The whole
54. 2013 54 The Karnataka Value Added Tax (Second Amendment)Act,2013. The whole
55. 2013 55 The Karnataka Municipal Corporations (Amendment)Act, 2013. The whole
56. 2013 57 The Karnataka Town And Country Planning AndCertain Other Laws (Amendment) Act, 2009. The whole
57. 2013 58 The Karnataka Government Parks (Preservation)(Amendment) Act, 2013. The whole
58. 2013 59 The Karnataka Appropriation (No.3) Act, 2013. The whole
59. 2013 60 The Karnataka Municipal Corporations (Amendment)Act, 2013. The whole
60. 2013 61 The Karnataka Prevention of Dangerous Activitiesof Bootleggers, Drug-offenders, Gamblers, Goondas, ImmoralTraffic offenders and Slum-grabbers (Amendment) Act, 2009. The whole
61. 2013 63 The Karnataka Appropriation (No.4) Act, 2013. The whole
62. 2013 64 The Karnataka Regulation of Stone Crushers(Amendment) Act, 2013. The whole
63. 2013 66 The Karnataka Land Revenue (Amendment) Act,2013. The whole
64. 2013 67 The Karnataka Town and Country Planning andCertain Other Laws (Amendment) Act, 2013. The whole
65. 2014 1 The Rajiv Gandhi University of Health Sciences(Amendment) Act, 2013. The whole
66. 2014 2 The Karnataka Slum Areas (Improvement andClearance) (Amendment) Act, 2013. The whole
67. 2014 3 The Karnataka Industries (Facilitation)(Amendment) Act, 2013. The whole
68. 2014 4 The Karnataka State Commission for women(Amendment) Act, 2013. The whole
69. 2014 5 The Karnataka Agricultural Produce Marketing(Regulation and Development) (Second Amendment) Act, 2013. The whole
70. 2014 6 The Universities of Agricultural Sciences(Amendment) Act, 2013. The whole
71. 2014 8 The Karnataka Legislature Salaries, Pensions andAllowances (Amendment) Act, 2014. The whole
72. 2014 10 The Karnataka Town and Country Planning(Amendment) Act, 2014. The whole
73. 2014 11 The Karnataka Excise (Amendment) Act, 2014. The whole
74. 2014 13 The Karnataka Appropriation (Vote on account)Act, 2014. The whole
75. 2014 14 The Karnataka Taxation Laws (Amendment) Act,2014. The whole
76. 2014 15 The Karnataka Value added tax (Amendment) Act,2014. The whole
77. 2014 16 The Karnataka Appropriation Act, 2014. The whole
78. 2014 17 The Karnataka Fiscal Responsibility (Amendment)Act, 2014. The whole
79. 2014 18 The Karnataka Motor Vehicles Taxation(Amendment) Act, 2014. The whole
80. 2014 19 The Karnataka Stamp (Amendment) Act, 2014. The whole except Section 4
81. 2014 20 The Karnataka Agricultural Produce Marketing(Regulation and Development (Amendment) Act, 2014. The whole
82. 2014 21 The Karnataka Municipal Corporations (Amendment)Act, 2014. The whole
83. 2014 22 The Visvesvaraya Technological University(Amendment) Act, 2011. The whole
84. 2014 23 The Karnataka Panchayat Raj (Second Amendment)Act, 2013. The whole except Section-4
85. 2014 24 The Karnataka Appropriation (No.2) Act, 2014. The whole
86. 2014 25 The Karnataka Appropriation (No.3) Act, 2014. The whole
87. 2014 26 The Karnataka Land Revenue (Amendment) Act,2014. The whole
88. 2014 27 The Karnataka Land Reforms and Certain other Law(Amendment) Act, 2014. The whole
89. 2014 28 The Karnataka Sugarcane (Regulation of purchaseand Supply) (amendment) Act, 2014. The whole
90. 2014 30 The Karnataka Home Guards (Amendment) Act, 2014. The whole
91. 2014 31 The Karnataka Sakala Services (Amendment) Act,2014. The whole
92. 2014 33 The Karnataka State commission for BackwardClasses (Amedment) Act, 2014. The whole
93. 2014 34 The Karnataka Souharda Sahakari (Amendment) Act,2014. The whole
94. 2014 35 The Karnataka Co-Operative Societies (Amendment)Act, 2014. The whole
95. 2014 36 Sri Malai Mahadeswarawamy Kshethra DevelopmentAuthority (Amendment) Act, 2014. The whole
96. 2014 37 The Universities of Agricultural Sciences(Amendment) Act, 2014. The whole
97. 2015 01 The Karnataka Appropriation (No.4) Act, 2014. The whole
98. 2015 02 The Karnataka Land Reforms and Certain Other Law(Amendment) Act, 2014. The whole
99. 2015 03 The Karnataka Stamp (Second Amendment) Act,2014. The whole
100 2015 04 The Karnataka Education (Amendment) Act, 2014. The whole
101. 2015 05 The Karnataka Value Added Tax (Second Amendment)Act, 2014. The whole
102. 2015 06 The Karnataka Municipalities and Certain OtherLaw (Amendment) Act, 2014. The whole
103. 2015 07 The Karnataka Land Revenue (Second Amendment)Act, 2012. The whole
104. 2015 08 The Karnataka Preservation of Trees (Amendment)Act, 2014. The whole
105. 2015 09 The Karnataka Court Fees and Suits Valuation(Amendment) Act, 2014. The whole
106. 2015 12 The Karnataka Appropriation Act, 2015. The whole
107. 2015 11 The Karnataka State Universities (Amendment)Act, 2014. The whole except section 4
108. 2015 13 The Karnataka Appropriation (Vote On Account)Act, 2015. The whole
109. 2015 14 The Karnataka Taxation Laws (Amendment) Act,2015. The whole
110. 2015 15 The Karnataka Value Added Tax (Amendment) Act,2015. The whole
111. 2015 16 The Karnataka Stamp (Amendment) Act, 2015. The whole
112. 2015 17 The Karnataka Panchayath Raj (Amendment) Act,2015. The whole
113. 2015 18 The Karnataka Legislature Salaries, Pensions AndAllowances (Amendment) Act, 2015. The whole
114. 2015 19 The Karnataka Ministers Salaries And Allowances(Amendment) Act, 2015. The whole
115. 2015 20 The Karnataka Transparency In PublicProcurements (Amendment) Act, 2015. The whole
116. 2015 23 The Karnataka State Civil Services (Regulationof Transfer of Teachers) (Amendment) Act, 2015. The whole
117. 2015 24 The University of Horticultural Sciences(Amendment) Act, 2015. The whole
118. 2015 27 The Karnataka Appropriation (No. 2) Act, 2015. The whole
119. 2015 28 The Karnataka Appropriation (No.3) Act, 2015. The whole
120. 2015 30 The Karnataka Small Cause Courts And CertainOther Law (Amendment) Act, 2015. The whole
121. 2015 31 The Karnataka Land Revenue (Amendment) Act,2015. The whole
122. 2015 32 The Karnataka State Civil Services (Regulationof Transfer of Teachers) (Second Amendment) Act, 2015. The whole
123. 2015 33 The Karnataka Land Reforms (Amendment) Act,2015. The whole
124. 2015 34 The Karnataka State Universities (Amendment)Act, 2015. The whole except Sections 7 and 8.
125. 2015 35 The Karnataka Lokayukta (Amendment) Act, 2015. The whole
126. 2015 36 The Visveswaraiah Technological University(Amendment) Act, 2015. The whole
127. 2015 37 The Karnataka Veterinary, Animal And FisheriesSciences University (Amendment) Act, 2014. The whole
128. 2015 38 The Karnataka Town And Country Planning(Amendment) Act, 2015. The whole
129. 2015 39 The Karnataka Professional EducationalInstitutions (Regulation of Admission And Determination of Fee)(Amendment) Act, 2015. The whole
130. 2015 40 The Karnataka Appropriation (No. 5) Act, 2015. The whole
131. 2015 41 The Karnataka Forest (Amendment) Act, 2015. The whole
132. 2015 42 The Karnataka Municipal Corporation and certainother law (Amendment) Act, 2015. The whole
133. 2015 43 The Karnataka Industries (Facilitation)(Amendment) Act, 2015. The whole
134. 2015 44 The Karnataka Pachayat Raj (Second Amendment)Act, 2015. The whole
Second ScheduleRepealed Enactments(See Sections 2 and 3)
Sl. No. Year Act No. Short Title Extent of Repeal  
(1) (2) (3) (4) (5)
1. 1850 26 Improvement in Towns Act, 1850. The whole
2. 1936 16 The Bangalore Marriages Validating Act, 1936. The whole
3. 1971 10 The Mysore Appropriation (Vote and Account) Act,1971. The whole
4. 1971 11 The Mysore Appropriation Act, 1971. The whole
5. 1971 27 The Mysore Appropriation (No.2) Act, 1971. The whole
6. 1989 28 The Karnataka Appropriation Act, 1989. The whole
7. 2008 07 The Karnataka Appropriation (Vote on account)Act, 2008. The whole
8. 2008 08 The Karnataka Appropriation Act, 2008. The whole
The above translation of PÀ£ÁðlPÀPÉ®ªÀÅ C¢ü¤AiÀĪÀÄUÀ¼À£ÀÄߤgÀ¸À£ÀUÉƽ¸ÀĪÀC¢ü¤AiÀĪÀÄ,