Section 376 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
376. of 1977 shall stand transferred to the Corporation constituted under this Act.
Repeal and Savings.- (1) The provisions of the Karnataka MunicipalCorporations Act, 1976 (Karnataka of 14 of 1977) pertaining to the Bruhath BengaluruMahanagara Palike are hereby repealed.Provided that, such repeal shall not affect,-(a)anything done or any action taken under the said Act; or(b)the previous operation of the said Act or anything duly done or sufferedthereunder; or(c)any right, privilege, obligation or liability acquired, accrued or incurred underthe said Act; or(d)any penalty or punishment incurred in respect of any offence committedunder the said Act:Provided further that, the provisions of section 6 of the Karnataka GeneralClauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect ofrepeal of the said Act.Provided also that subject to the preceding proviso anything done or anyaction taken (including any appointment or delegation made, tax, duty, fee, orcess imposed, notification, order, instrument, or direction issued, rule,regulation, form, bye-law or scheme framed, certificate obtained, permit or licencegranted or registration effected) under the said enactments shall be deemed tohave been done or taken under the corresponding provisions of this Act and shallcontinue to be in force accordingly unless and until superseded by anything doneor any action taken under this Act :Provided also that, notwithstanding anything contained in the preceding
