Section 51 in Karnataka Command Areas Development Act, 1980
51. Repeal of Karnataka Ordinance No. 21 of 1979.
(1)The Karnataka Command Areas Development (Second) Ordinance, 1979 (Karnataka Ordinance No. 21 of 1979) is hereby repealed.(3)Notwithstanding such repeal any action taken or any appointment, notification, order, scheme, rule, form or bye-law made or issued under the said Ordinance shall be deemed to have been taken, made or issued under this Act and any reference therein to the said Ordinance shall be deemed to be a reference to this Act and shall continue in force accordingly unless and until superseded by any action taken or any appointment, notification, order, scheme, rule, form or bye-law made or issued under this Act.
