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State of Karnataka - Act

The Karnataka Repealing of Certain Enactments and Regional Laws Act, 2013

KARNATAKA
India

The Karnataka Repealing of Certain Enactments and Regional Laws Act, 2013

Act 39 of 2013

  • Published on 1 January 2013
  • Commenced on 1 January 2013
  • [This is the version of this document from 1 January 2013.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Karnataka Repealing of Certain Enactments and Regional Laws Act, 2013(Karnataka Act No. 39 of 2013)Statement of Objects and Reasons - Act 39 of 2013. - The Government had constituted One-man Committee under the Chairmanship of Sri K.R.Chamayya, Former Vice-Chairman, Karnataka Administrative Tribunal to suggest repeal of all obsolete regional acts which are in force in different areas of the State i.e. Belgaum Area, Coorg Area, Gulbarga Area, Mangalore and Kollegal Area, and Mysore Area.Accordingly, One-Man Committee has proposed to repeal 05 Acts relating to the Belgaum Area, 03 Acts relating to Mangalore and Kollegal Area, 02 Acts relating to Gulbarga Area and 01 Act relating to Mysore Area. And also it is considered necessary to repeal 296 Amending Acts.Hence the bill.[L.A. Bill No.3 of 2013, File No. Samvyashae 37 Shasana 2012](First Published in the Karnataka Gazette Extra-ordinary on the Nineteenth day of March, 2013)(Received the assent of the Governor on the Fourteenth day of March, 2013)An Act to repeal certain enactments and Regional Laws, in the State of Karnataka.Whereas it is expedient to repeal certain enactments and Regional Laws in force in the State.Be it enacted by the Karnataka State Legislature in the Sixty Fourth 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 and Regional Laws Act, 2013.
(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 and Regional Laws.

- The enactments specified in the First Schedule, Second Schedule and Regional Laws specified in the third schedule are hereby repealed.

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(1)The repeal by this Act of any enactment,- (i) shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to ;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)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;
(vi)nor shall the repeal of Act 2 of 1973 and Act 38 of 1987 shall affect any proceedings initiated or to be initiated under these enactments before any court or other authority to challenge, or to enforce, the rights conferred by these enactments and those proceedings shall be continued and disposed off in accordance with these enactments as if the said enactments 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 section 6 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 Section 2 and 3)
Sl. No. Year Act No. Short Title
1 2000 1 The Bangalore Development Authority (Amendment) Act, 1999
2 2000 2 The Karnataka Co-operative Societies (Second Amendment) Act,1997
3 2000 3 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢s¤AiÀĪÀÄ, 2000
4 2000 4 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢s¤AiÀĪÀÄ, 2000
5 2000 5 The Karnataka Taxation Laws (Amendment) Act, 2000
6 2000 6 The Karnataka Motor Vehicles Taxation (Amendment) Act, 2000
7 2000 7 The Karnataka Stamp and Certain Other Law (Amendment) Act,2000
8 2000 8 The Karnataka Panchayat Raj (Amendment) Act, 2000PÀ£ÁðlPÀ¥ÀAZÁAiÀÄvï gÁeï(wzÀÄÝ¥Àr) C¢s¤AiÀĪÀÄ, 2000
9 2000 9 The Karnataka Sales Tax (Amendment) Act, 2000
10 2000 10 The Karnataka Rent Control (Amendment) Act, 2000
11 2000 11 The Karnataka Panchayat Raj (Second Amendment) Act,2000PÀ£ÁðlPÀ¥ÀAZÁAiÀÄvï gÁeï(JgÀqÀ£Éà wzÀÄÝ¥Àr)C¢s¤AiÀĪÀÄ, 2000
12 2000 12 The Karnataka Court-Fees And Suits Valuation (Amendment) Act,2000
13 2000 13 The Karnataka Co-operative Societies (Amendment) Act, 2000
14 2000 14 The Karnataka Public Premises (Eviction of UnauthorisedOccupants)(Amendment) Act, 2000
15 2000 15 The Karnataka Land Revenue (Amendment) Act, 2000
16 2000 16 §AiÀĮĹêÉÄ ¥ÀçzÉñÁ©sªÀÈ¢ÞªÀÄAqÀ° (wzÀÄÝ¥Àr)C¢s¤AiÀĪÀÄ, 2000The BayaluseemeDevelopment Board (Amendment) Act, 2000
17 2000 18 The Karnataka Appropriation (No.1) Act, 2000PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå.1) C¢s¤AiÀĪÀÄ, 2000
18 2000 19 The Karnataka Industrial Areas Development (Amendment) Act,1999
19 2000 20 The Karnataka Forest and Certain Other Law (Amendment) Act,2000
20 2000 21 The Karnataka Sales Tax and Excise Laws (Amendment) Act, 2000
21 2000 22 PÀ£ÁðlPÀ¤gÀ¸À£ÀUÉƽ¸ÀĪÀªÀÄvÀÄÛ wzÀÄÝ¥ÀrªÀiÁqÀĪÀ C¢s¤AiÀĪÀÄ, 2000The KarnatakaRepealing and Amending Act, 2000
22 2000 23 ¤¢ðμÀÖPÁ£ÀÆ£ÀÄUÀ¼À£ÀÄߤgÀ¸À£ÀUÉƽ¸ÀĪÀªÀÄvÀÄÛ wzÀÄÝ¥ÀrªÀiÁqÀĪ C¢s¤AiÀĪÀÄ, 2000The Certain LawsRepealing and Amending Act, 2000
23 2000 24 The Karnataka Irrigation and Certain Other Law (Amendment)Act, 2000
24 2000 25 The Karnataka Sales Tax (Second Amendment) Act, 2000
25 2000 26 The Karnataka Entertainments Tax (Amendment) Act, 2000
26 2000 27 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå.2)C¢s¤AiÀĪÀÄ, 2000
27 2000 31 The Karnataka Agricultural Produce Marketing (Regulation)(Amendment) Act, 2000
28 2000 32 The Karnataka Motor Vehicles Taxation (Second Amendment) Act,2000
29 2001 2. The Karnataka Tax on Luxuries (Amendment) Act, 2001
30 2001 3. PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2001
31 2001 4. PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ, 2001
32 2001 5. The Karnataka Taxation Laws (Amendment) Act, 2001
33 2001 6. The Karnataka Stamp and Certain Other Law (Amendment) Act,2001.
34 2001 7. The Karnataka Motor Vehicles Taxation (Amendment) Act, 2001.
35 2001 8. The Karnataka Agricultural Produce Marketing (Regulation)(Amendment) Act, 2001.
36 2001 9. The Karnataka Municipal Corporations (Second Amendment) Act,2000.
37 2001 10. The Karnataka Agricultural Produce Marketing (Regulation)(Second Amendment) Act, 2001.
38 2001 11. The Karnataka Shops and Commercial Establishments (Amendment)Act, 2001.
39 2001 12. The Karnataka Improvement Boards (Amendment) Act, 2001.
40 2001 13. The Karnataka Ministers Salaries and Allowances (Amendment)Act, 2000.
41 2001 14. The Karnataka Legislature Salaries, Pensions and Allowances(Amendment) Act, 2000.
42 2001 15. The Karnataka Excise (Amendment) Act, 2001.
43 2001 16. The Karnataka Prevention of Dangerous Activities ofBootleggers, Drug-Offenders, Gamblers, Goondas, Immoral TrafficOffenders and Slum-Grabbers (Amendment) Act, 2000.
44 2001 17. The Karnataka Approration (No.2) Act, 2001PÀ£ÁðlPÀzsÀ£À «¤AiÉÆÃUÀ(¸ÀASÉå: 2)C¢ü¤AiÀĪÀÄ, 2001
45 2001 18. PÀ£ÁðlPÀzsÀ£À «¤AiÉÆÃUÀ(¸ÀASÉå: 3)C¢ü¤AiÀĪÀÄ, 2001.
46 2001 19. gÉÆÃjPïªÀÄvÀÄÛ zÉëPÁgÁtÂgÉÆÃjPï J¸ÉÖÃmï(Cdð£É ªÀÄvÀÄÛªÀUÁðªÀuÉ) (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2001.The Roerich andDevikarani Roerich Estate (Acquisition and Transfer) (Amendment)Act, 2001.
47 2001 20. The Karnataka Forest (Amendment) Act, 2001.
48 2001 21. The Karnataka Transparency in Public Procurements (Amendment)Act, 2001.PÀ£ÁðlPÀ¸ÁªÀðd¤PÀ ¸ÀAUÀæºÀuÉUÀ¼À°è¥ÁgÀzÀ±ÀðPÀvÉ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2001
49 2001 22. The Karnataka Land Reforms (Amendment) Act, 2001.
50 2001 23. The Karnataka Motor Vehicles Taxation (Second Amendment) Act,2001.
51 2001 24. The Karnataka Co-operative Societies (Second Amendment) Act,2000.
52 2001 25. The Tunga Bhadra Sugars (Devi Sugars) Limited (Acquisition andTransfer of Undertaking) (Repeal) Act, 2001.vÀÄAUÀ¨sÀzÀæ¸ÀPÀÌgÉ (zÉë¸ÀPÀÌgÉ) ¤AiÀÄ«ÄvÀ(GzÀåªÀÄzÀ Ddð£ÉªÀÄvÀÄÛ ªÀUÁðªÀuÉ)(¤gÀ¸À£À) C¢ü¤AiÀĪÀÄ, 2001.
53 2001 26. PÀ£ÁðlPÀ«zÀÄåZÀÒQÛ ¸ÀÄzsÁgÀuÁ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2001.The KarnatakaElectricity Reform (Amendments) Act, 2001.
54 2001 27. The Karnataka Electricity Board (Recovery of Dues) and otherLaw (Amendment) Act, 2001.
55 2001 28. The Karnataka Municipalities (Amendment) Act, 2000.
56 2001 30. The Karnataka Panchayat Raj (Third Amendment) Act,2000.PÀ£ÁðlPÀ¥ÀAZÁAiÀÄvï gÁeï(ªÀÄÆgÀ£ÉÃwzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2000.
57 2001 31. The Karnataka Municipal Corporations (Amendment) Act, 2000.
58 2001 32. The Registration (Karnataka Amendment) Act, 2000.
59 2002 2. PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2002.
60 2002 3. PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ,, 2002
61 2002 4. The Karnataka Motor Vehicles Taxation (Amendment) Act, 2002.
62 2002 5. The Karnataka Taxation Laws (Amendment) Act, 2002.
63 2002 6. The Karnataka Stamp and Certain Other Law (Amendment) Act,2002.
64 2002 7. PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå2)C¢ü¤AiÀĪÀÄ, 2002
65 2002 8. The Karnataka Irrigation and Certain other Law (Amendment)Act, 2002.
66 2002 9. The Karnataka Irrigation and Certain other Law (SecondAmendment) Act, 2002.
67 2002 11. PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå 3) C¢ü¤AiÀĪÀÄ, 2002.
68 2002 12. The Karnataka Motor Vehicles Taxation and Other Law(Amendment) Act, 2002.
69 2002 13. The Karnataka Agricultural Produce Marketing(Regulation)(Amendment) Act, 2002.
70 2002 14. The Karnataka Shops and Commercial Establishments (Amendment)Act, 2002.
71 2002 15. The Karnataka Ceiling on Government Guarantees (Amendment)Act, 2002.PÀ£ÁðlPÀ¸ÀPÁðj SÁvÀjUÀ¼ÀªÉÄð£À «Äw(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ,2002.
72 2002 17. The Karnataka Stamp (Amendment) Act, 2002.
73 2002 18. The Karnataka Advocate's Welfare Fund (Amendment) Act, 2002.
74 2002 19. The Bangalore Development Authority and Certain Other Law(Amendment) Act, 2002.
75 2002 21. The Karnataka Slum Areas (Improvement and Clearance) andCertain Other Law (Amendment) Act, 2002.
76 2003 3 The Karnataka Tax On Entry Of Goods(Amendment) Act, 2000.
77 2003 4 PÀ£ÁðlPÀ¸ÁªÀðd¤PÀ ¸ÀAUÀæºÀuÉUÀ¼À°è¥ÁgÀzÀ±ÀðPÀvÉ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2003.The KarnatakaTransparency In Public Procurements (Amendment) Act, 2003.
78 2003 5 The Karnataka Municipal Corporations (Second Amendment) Act,2002.
79 2003 6 The Karnataka Sheep And Sheep Products Development (Repeal)Act, 2002.
80 2003 7 The Karnataka Taxation Laws (Amendment) Act, 2003.
81 2003 8 The Karnataka Stamp And Certain Other Laws (Amendment) Act,2003.
82 2003 9 The Karnataka Motor Vehicles Taxation And Certain Other Law(Amendment) Act, 2003.
83 2003 10 Karnataka Court Fees And Suits Valuation (Amendment) Act,2003.
84 2003 11 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2003.
85 2003 12 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ, 2003
86 2003 13 PÀ£ÁðlPÀ¤gÀ¸À£ÀUÉƽ¸ÀĪÀªÀÄvÀÄÛ wzÀÄÝ¥ÀrªÀiÁqÀĪÀ C¢ü¤AiÀĪÀÄ, 2002.
87 2003 14 The Karnataka Secondary Education Examination Board(Amendment)Act, 2002.
88 2003 15 The Karnataka Educational Institutions (Prohibition OfCapitation Fee) (Amendment) Act, 2002.
89 2003 16 The Karnataka State Open University (Amendment) Act,2002.PÀ£ÁðlPÀgÁdå ªÀÄÄPÀÛ«±Àé«zÁ央AiÀÄ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2002.
90 2003 17 The Karnataka State Civil Services (Amendment) Act,2002.
91 2003 19 The Karnataka Home Guards (Amendment) Act, 2003.
92 2003 20 The Karnataka Land Reforms (Amendment) Act, 2002.
93 2003 21 The Karnataka Land Revenue (Amendment) Act, 2002
94 2003 22 The Karnataka Village Offices Abolition (Amendment) Act, 2003
95 2003 23 The Karnataka Municipalities (Amendment) Act, 2002.
96 2003 24 The Karnataka Municipalities (Third Amendment) Act, 2002.
97 2003 25 The Karnataka Command Areas Development (Amendment) Act, 2003.
98 2003 26 The Karnataka Prohibition Of Beggary (Amendment) Act, 2002.
99 2003 28 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå2)C¢ü¤AiÀĪÀÄ, 2003.
100 2003 29 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå3)C¢ü¤AiÀĪÀÄ2003.
101 2003 30 The Karnataka Sales Tax (Amendment) Act, 2003.
102 2003 31 The Karnataka Municipalities (Amendment) Act, 2003.
103 2003 32 The Karnataka Municipal Corporations (Amendment) Act, 2003.
104 2003 33 PÀ£ÁðlPÀgÁdå «±Àé«zÁ央AiÀÄUÀ¼À(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2003.
      The Karnataka State Universities (Amendment) Act, 2003.
105 2003 34 The Karnatka Land Reforms (Amendment) Act, 2003.
106 2003 36 The Karnataka Irrigation (Amendment) Act, 2003.
107 2003 37 PÀ£ÁðlPÀ¥ÀAZÁAiÀÄvï gÁeï(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2002.The KarnatakaPanchayat Raj (Amendment) Act, 2002.
108 2003 38 The Karnataka Excise (Amendment) Act, 2003.
109 2003 39 The Karnataka Municipal Corporations (Amendment) Act, 2002.
110 2003 40 The Karnataka Municipalities (Second Amendment) Act, 2002.
111 2003 42 The Karnataka Government Parks (Preservation) (Amendment) Act,2003.
112 2003 43 The Karnataka Medical Registration (Amendment) Act, 2003.
113 2004 1 The Karnataka Legislature Salaries, Pensions And Allowances(Amendment) Act, 2002.
114 2004 2 The Karnataka Sales Tax And Certain Other Laws (Amendment)Act, 2004.
115 2004 3 The Karnataka Taxation Laws (Amendment) Act, 2004.
116 2004 5 The Karnataka Electricity (Taxation On Consumption)(Amendment) Act, 2004.
117 2004 6 The Karnataka Motor Vehicles Taxation (Amendment) Act, 2004.
118 2004 7 PÀ£ÁðlPÀC£ÀĸÀÆavÀ eÁwUÀ¼ÀÄ,C£ÀĸÀÆavÀ §ÄqÀPÀlÄÖUÀ¼ÀĪÀÄvÀÄÛ EvÀgÀ»AzÀĽzÀªÀUÀðUÀ¼À(£ÉêÀÄPÁwªÀÄÄAvÁzÀªÀÅUÀ¼À«ÄøÀ¯Áw) (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ,, 2004The KarnatakaScheduled Castes, Scheduled Tribes And Other Backward Classes(Reservation Of Appointment Etc.,) (Amendment) Act, 2004.
119 2004 8 PÀ£ÁðlPÀC£ÀĸÀÆavÀ eÁwUÀ¼ÀÄ,C£ÀĸÀÆavÀ §ÄqÀPÀlÄÖUÀ¼ÀĪÀÄvÀÄÛ EvÀgÀ»AzÀĽzÀªÀUÀðUÀ¼À(£ÉêÀÄPÁwªÀÄÄAvÁzÀªÀÅUÀ¼À«ÄøÀ¯Áw) (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ,, 2004The KarnatakaScheduled Castes, Scheduled Tribes And Other Backward Classes(Reservation Of Appointment Etc.,) (Second Amendment) Act, 2004.
120 2004 10 PÀ£ÁðlPÀgÁdå «±Àé«zÁ央AiÀÄUÀ¼À(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2004.The Karnataka StateUniversities (Amendment) Act, 2004.
121 2004 11 PÀ£ÁðlPÀzsÀ£À «¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2004.
122 2004 12 PÀ£ÁðlPÀzsÀ£À «¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ, 2004.
123 2004 13 The Karnataka Co-Operative Societies (Amendment) Act, 2004
124 2004 15 The National Law School Of India (Amendment) Act, 2004.
125 2004 16 The Karnataka Village Defence Parties (Repeal) Act, 2004.
126 2004 17 The Karnataka Municipal Corporations (Amendment) Law AndCertain Other Law (Amendment) Act, 2004.
127 2004 18 The Karnataka Land Reforms (Amendment) Act, 2004.
128 2004 19 The Karnataka Land Revenue (Amendment) Act, 2004.
129 2004 20 The Karnataka Public Premises (Eviction Of UnauthorisedOccupants) (Amendment) Act, 2003.
130 2004 21 PÀ£ÁðlPÀ¸ËºÁzÀð ¸ÀºÀPÁj(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2004.The KarnatakaSouharda Sahakari (Amendment) Act, 2004.
131 2004 22 The Karnataka Agricultural Produce Marketing (Regulation)(Amendment) Act, 2004.
132 2004 23 The Karnataka Town And Country Planning (Amendment) Act, 1998.
133 2004 25 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå1)C¢ü¤AiÀĪÀÄ, 2004.
134 2004 26 The Karnataka Taxation Laws (Second Amendment) Act, 2004.
135 2004 27 The Karnataka Excise (Amendment) Act, 2004.
136 2004 28 The Karnataka Motor Vehicles Taxation (Second Amendment) Act,2004.
137 2004 30 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå2)C¢ü¤AiÀĪÀÄ, 2004.
138 2005 1 The Karnataka Town and Country Planning (Amendment) Act, 2004.
139 2005 2 PÀ£ÁðlPÀgÁdå «±Àé«zÁ央AiÀÄUÀ¼À(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2005.The Karnataka StateUniversity (Amendment) Act, 2005.
140 2005 3 PÀ£ÁðlPÀzsÀ£À «¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2005.
141 2005 4 PÀ£ÁðlPÀ«zÀÄåZÀáQÛ ¸ÀÄzsÁgÀuÁ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2005.The KarnatakaElectricity Reforms (Amendment) Act, 2005.
142 2005 5 The Karnataka Municipalities and Certain Other Law (Amendment)Act, 2005.
143 2005 6 PÀ£ÁðlPÀªÀiË®åªÀ¢üðvÀvÉjUÉ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ,, 2005.The Karnataka ValueAdded Tax (Amendment) Act, 2005.
144 2005 7 The Karnataka Land Reforms (Amendment) Act, 2005
145 2005 8 ¨ÉAUÀ¼ÀÆgÀĪÀĺÁ£ÀUÀgÀ¥ÀæzÉñÀ C©üªÀø¢Þ¥Áæ¢üPÁgÀ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ,, 2005.The BangaloreMetropolitan Region Development Authority (Amendment) Act, 2005.
146 2005 9 The Karnataka Appropriation (No.1) Act, 2005.PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå1)C¢ü¤AiÀĪÀÄ, 2005.
147 2005 10 The Appropriation (Vote on Account) Act, 2005PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ, 2005.
148 2005 11 The Karnataka Taxation Laws (Amendment) Act, 2005
149 2005 12 The Karnataka Motor Vehicles Taxation (Amendment) Act, 2005
150 2005 14 The Karnataka Excise (Amendment) Act, 2005
151 2005 15 The Karnataka Advocates Welfare Fund (Amendment) Act, 2004
152 2005 16 PÀ£ÁðlPÀ¸ËºÁzÀð ¸ÀºÀPÁj(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2005.The KarnatakaSouharda Sahakari (Amendment) Act, 2005
153 2005 17 The Karnataka Land Reforms (Second Amendment) Act, 2005
154 2005 18 The Karnataka Public Premises (Eviction of UnauthorisedOccupants) (Amendment) Act, 2005
155 2005 19 The Bangalore Development Authority (Amendment) Act, 2005
156 2005 20 PÀ£ÁðlPÀ¸ÀºÀPÁj §mÉÖVgÀtÂUÀ¼À(Ddð£É ªÀÄvÀÄÛªÀUÁðªÀuÉ) (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ,, 2004.The KarnatakaCo-operative Textile Mills (Acquisition and Transfer) (Amendment)Act, 2004.
157 2005 21 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå2)C¢ü¤AiÀĪÀÄ,, 2005
158 2005 22 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå3)C¢ü¤AiÀĪÀÄ, 2005
159 2005 23 The Karnataka Ministers Salaries and Allowances (Amendment)Act, 2005
160 2005 24 The Karnataka Legislature Salaries, Pensions and Allowances(Amendment) Act, 2005
161 2005 25 The Karnataka Entertainments Tax (Amendment) Act, 2005
162 2005 27 PÀ£ÁðlPÀªÀiË®åªÀ¢üðvÀvÉjUÉ (JgÀqÀ£ÉÃwzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2005.
      The Karnataka Value Added Tax (Second Amendment) Act, 2005
163 2005 28 The Karnataka Shops and CommercialEstablishments (Amendment) Act, 2005
164 2005 29 The Karnataka Land Revenue (Amendment) Act,2005.
165 2006 1 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2006
166 2006 2 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå2)C¢ü¤AiÀĪÀÄ, 2006
167 2006 3 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ, 2006
168 2006 4 PÀ£ÁðlPÀªÀiË®åªÀ¢üðvÀvÉjUÉ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2006The Karnataka ValueAdded Tax (Amendment) Act, 2006.
169 2006 5 The Karnataka Taxation Laws (Amendment) Act, 2006.
170 2006 6 The Karnataka Motor Vehicles Taxation (Amendment) Act,2006
171 2006 7 The Karnataka Stamp (Amendment) Act, 2006
172 2006 9 The Karnataka Secondary Education Examination Board(Amendment) Act, 2006
173 2006 10 «±ÉéñÀégÀAiÀÄåvÁAwæPÀ «±Àé«zÁå®AiÀÄ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2006
174 2006 11 The Mysore (Religious and Charitable) Inams Abolition(Karnataka Amendment) Act, 2005
175 2006 13 PÀ£ÁðlPÀªÀÈwÛ ²PÀët ¸ÀA¸ÉÜUÀ¼À(¥ÀæzÉñÀ ¤AiÀÄAvÀætªÀÄvÀÄÛ ±ÀĮ̤UÀ¢) («±ÉãμÀG¥À§AzsÀUÀ¼ÀÄ)C¢ü¤AiÀĪÀÄ, 2006The KarnatakaProfessional Educational Institutions (Regulation of Admissionand Fixation of Fee) (Special Provisions) Act, 2006
176 2006 14 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå 3) C¢ü¤AiÀĪÀÄ, 2006
177 2006 15 The Karnataka Public Premises (Eviction of UnauthorisedOccupants) (Second Amendment) Act, 2005
178 2006 16 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå4)C¢ü¤AiÀĪÀÄ, 2006
179 2006 17 The Karnataka Legislature (Prevention of Disqualification)(Amendment) Act, 2006
180 2006 18 The Karnataka Land Revenue (Amendment) Act, 2006
181 2007 1 The Karnataka Town and Country Planning and Certain other Laws(Amendment) Act, 2004.
182 2007 2 The Karnataka Town and Country Planning (Amendment) Act, 2005.
183 2007 3 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2007.
184 2007 4 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ, 2007.
185 2007 5 The Karnataka Taxation Laws (Amendment) Act, 2007.
186 2007 6 PÀ£ÁðlPÀªÀiË®åªÀ¢sðvÀvÉjUÉ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2007The Karnataka ValueAdded Tax ( Amendment) Act, 2007.
187 2007 7 The Karnataka Stamp (Third Amendment) Act, 2007.
188 2007 8 The Karnataka Motor Vehicles Taxation (Amendment) Act, 2007.
189 2007 9 The Karnataka Ports (Landing and Shipping Fees) (Amendment)Act, 2007.
190 2007 10 The Karnataka Motor Vehicles Taxation (Second Amendment) Act,2007.
191 2007 11 The Karnataka Stamp (Amendment) Act, 2007
192 2007 12 The Karnataka Shops and Commercial Establishments (Amendment)Act, 2007.
193 2007 13 PÀ£ÁðlPÀ¸ÁªÀðd¤PÀ ¸ÀAUÀçºÀuÉUÀ¼À°è¥ÁgÀzÀ±ÀðPÀvÉ(wzÀÄÝ¥Àr) C¢s¤AiÀĪÀÄ, 2007.The KarnatakaTransparency in Public Procurements (Amendment) Act, 2007.
194 2007 14 The Karnataka Municipal Corporations (Amendment) Act, 2006.
195 2007 15 The Karnataka Land Revenue (Amendment) Act, 2007.
196 2007 16 The Karnataka Ayurvedic Naturopathy, Sidda, Unani and YogaPractitioners Rigistration and Medical PractitionersMiscellaneous Provisions (Amendment) Act, 2007.
197 2007 17 The Karnataka Land Revenue and Certain other Laws (Amendment)Act, 2007The Karnataka Land Revenue and Certain other Laws(Amendment) Act, 2007 (section 13 to 17) (E)
198 2007 18 The Karnataka Land Revenue (Second Amendment) Act, 2005.
199 2007 19 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå2)C¢ü¤AiÀĪÀÄ, 2007
200 2007 20 gÁfêïUÁA¢üDgÉÆÃUÀå «eÕÁ£ÀUÀ¼À«±Àé«zÁå®AiÀÄ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2007.The Rajiv GandhiUniversity of Health Sciences (Amendment) Act, 2007.
201 2007 22 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå 3) C¢ü¤AiÀĪÀÄ, 2007.
202 2007 23 The Karnataka Agricultural Produce Marketing(Regulation)(Amendment) Act, 2007.
203 2007 24 PÀ£ÁðlPÀgÁdå «±Àé«zÁ央AiÀÄUÀ¼À(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2007.The Karnataka StateUniversities (Amendment) Act, 2007.
204 2007 25 The Karnataka Entertainments Tax (Amendment) Act, 2007.
205 2007 26 The Karnataka High Court and Certain other Laws (Amendment)Act, 2007.
206 2007 27 The Karnataka Excise (Amendment) Act, 2007..
207 2008 1 The Karnataka Stamp (Second Amendment) Act, 2007
208 2008 3 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2008.
209 2008 4 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå1)C¢ü¤AiÀĪÀÄ, 2008.
210 2008 5 PÀ£ÁðlPÀªÀiË®åªÀ¢üðvÀvÉjUÉ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2008The Karnataka ValueAdded Tax (Amendment) Act, 2008
211 2008 6 The Karnataka Taxation Laws (Amendment)Act, 2008
212 2008 7 The Karnataka Motor Vehicles Taxation (Amendment)Act,2008
213 2008 8 The Karnataka Stamp (Amendment) Act, 2008.
214 2009 2 The Karnataka Municipal Corporations (Amendment) Act, 2009.
215 2009 3 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå.1)C¢ü¤AiÀĪÀÄ, 2009.
216 2009 4 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2009.
217 2009 5 PÀ£ÁðlPÀªÀiË®åªÀ¢üðvÀvÉjUÉ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2009.The Karnataka ValueAdded Tax (Amendment) Act, 2009.
218 2009 6 PÀ£ÁðlPÀDyðPÀ ºÉÆuÉUÁjPÉ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2009.The KarnatakaFiscal Responsibility (Amendment) Act, 2009.
219 2009 7 The Karnataka Taxation Laws (Amendment) Act, 2009.
220 2009 8 The Karnataka Motor Vehicles Taxation (Amendment) Act, 2009.
221 2009 9 The Karnataka Stamp (Amendment) Act, 2009.
222 2009 12 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå.2) C¢ü¤AiÀĪÀÄ, 2009.
223 2009 13 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå.3) C¢ü¤AiÀĪÀÄ, 2009.
224 2009 14 PÀ£ÁðlPÀDyðPÀ ºÉÆuÉUÁjPÉ(JgÀqÀ£Éà wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2009.The KarnatakaFiscal Responsibility (Second Amendment) Act, 2009.
225 2009 15 PÀ£ÁðlPÀgÁdå «±Àé«zÁ央AiÀÄUÀ¼À(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ,, 2009The Karnataka StateUniversities (Amendment) Act, 2009.
226 2009 16 The Karnataka Legislature Salaries, Pensions and Allowances(Amendment) Act, 2009.
227 2009 17 The Karnataka Municipalities and Certain Other Law (Amendment)Act,2009.
228 2009 18 The Karnataka Khadi and Village Industries (Amendment) Act,2009.
229 2009 19 The Bangalore Water Supply and Sewerage (Amendment) Act, 2009.
230 2009 20 The Karnataka Stamp (Second Amendment) Act, 2009.
231 2009 21 The Karnataka Civil Courts (Amendment) Act, 2009.
232 2009 22 The Karnataka Municipal Corporations (Amendment) Act, 2009.
233 2009 23 The Karnataka Land Revenue (Amendment) Act, 2009.
234 2009 24 The Karnataka Forest (Amendment) Act, 2009.
235 2009 26 The Karnataka Land Revenue (Second Amendment) Act, 2009.
236 2009 27 The Karnataka Legislature Salaries, Pensions and Allowances(Second Amendment) Act, 2009.
237 2010 1 PÀ£ÁðlPÀzÉêÀzÁ¹AiÀÄgÀ(¸ÀªÀÄ¥ÀðuÁ¤μÉÃzsÀ) (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2009.The KarnatakaDevadasis (Prohibition of Dedication) (Amendment) Act, 2009.
238 2010 2 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2010.
239 2010 3 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ, 2010.
240 2010 4 PÀ£ÁðlPÀªÀiË®åªÀ¢üðvÀvÉjUÉ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2010.
241 2010 5 The Karnataka Taxation Laws (Amendment) Act, 2010.
242 2010 7 The Karnataka Motor Vehicles Taxation (Amendment) Act, 2010.
243 2010 8 The Karnataka Stamp (Second Amendment) Act, 2010.
244 2010 9 The Karnataka Stamp (Amendment) Act, 2010.
245 2010 15 The Bangalore Water Supply and Sewerage and Certain Other Laws(Amendment) Act, 2009.
246 2010 16 ¨ÉAUÀ¼ÀÆgÀĪÀĺÁ£ÀUÀgÀ¥ÀçzÉñÀ C©sªÀÈ¢Þ¥Áç¢sPÁgÀ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2009.The BangaloreMetropolitan Region Development Authority (Amendment) Act, 2009.
247 2010 17 PÀ£ÁðlPÀ¸ÀܽÃAiÀÄ ¥Áæ¢üPÁgÀUÀ¼À(¥ÀPÁëAvÀgÀ ¤μÉÃzsÀ)(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2010.The Karnataka LocalAuthorities (Prohibition of Defection) (Amendment) Act, 2010.
248 2010 18 The Karnataka Agricultural Produce Marketing (Regulation anddevelopment) (Amendment) Act, 2009.
249 2010 19 The Karnataka Excise (Amendment) Act, 2009.
250 2010 20 The Karnataka State Civil Services (Amendment) Act, 2009.
251 2010 21 The Karnataka Government Parks (Preservation) (Amendment) Act,2009.
252 2010 22 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå.2)C¢ü¤AiÀĪÀÄ, 2010.
253 2010 23 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå.3)C¢ü¤AiÀĪÀÄ, 2010.
254 2010 24 The Karnataka Panchayath Raj (Amendment) Act, 2010.
255 2010 25 PÀ£ÁðlPÀ¯ÉÆÃPÁAiÀÄÄPÀÛ(wzÀÄÝ¥Àr) C¢s¤AiÀĪÀÄ, 2010.The KarnatakaLokayukta (Amendment) Act, 2010.
256 2010 27 The Karnataka Land Revenue (Amendment) Act, 2010.
257 2010 28 The Karnataka Advocates' Welfare Fund (Amendment) Act, 2010.
258 2010 29 The Karnataka Irrigation and Certain Other law (Amendment)Act, 2010.
259 2010 30 The Karnataka State Universities (Amendment) Act, 2010.
260 2010 31 The Karnataka Highways (Amendment) Act, 2010.
261 2010 32 The Bangalore Water Supply and Sewerage (Amendment) Act, 2010.
262 2010 33 PÀ£ÁðlPÀSÁ¸ÀV ªÉÊzÀåQÃAiÀĸÀA¸ÉÜUÀ¼À(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2010.The KarnatakaPrivate Medical Establishments (Amendment) Act, 2010.
263 2010 35 The Karnataka Land Reforms (Amendment) Act, 2010.
264 2010 36 The Karnataka Municipal Corporations (Amendment) Act, 2010.
265 2010 38 The Karnataka Motor Vehicles Taxation (Second Amendment) Act,2010.
266 2011 1 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 20ll.
267 2011 3 The Karnataka Municipal Corporations (Amendment) Act, 2011.
268 2011 4 The Karnataka Co-operative Societies (Amendment) Act, 2011.
269 2011 5 The Bangalore Water Supply and Sewerage (Amendment) Act, 2011.
270 2011 6 The Karnataka Legislature Salaries, Pensions and Allowances(Amendment) Act, 2010.
271 2011 7 The Karnataka Labour Welfare Fund (Amendment) Act, 2010.
272 2011 8 PÀ£ÁðlPÀgÁdå «±Àé«zÁ央AiÀÄUÀ¼À(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 20ll.
      The Karnataka State Universities (Amendment) Act, 2011.
273 2011 10 ºÀA¦«±Àé ¥ÀgÀA¥ÀgÉ¥ÀæzÉñÀ ¤ªÀðºÀuÁ¥Áæ¢üPÁgÀ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ,, 20ll.The Hampi WorldHeritage Area Management Authority (Amendment) Act, 2011.
274 2011 11 The Karnataka Appropriation (No.2) Act, 2011
275 2011 12 PÀ£ÁðlPÀªÀiË®åªÀ¢üðvÀvÉjUÉ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 20ll.The Karnataka ValueAdded Tax (Amendment) Act, 2011.
276 2011 13 PÀ£ÁðlPÀDyðPÀ ºÉÆuÉUÁjPÉ(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 20ll.The KarnatakaFiscal Responsibility (Amendment) Act, 2011.
277 2011 14 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¯ÉÃSÁ£ÀÄzÁ£À)C¢ü¤AiÀĪÀÄ, 20ll.
278 2011 15 The Karnataka Taxation Laws (Amendment) Act, 2011.
279 2011 16 The Karnataka Stamp (Amendment) Act, 2011.
280 2011 17 The Karnataka Motor Vehicles Taxation (Amendment) Act, 2011.
281 2011 18 The Karnataka Agricultural Produce Marketing (Regulation andDevelopment) (Amendment) Act, 2011.
282 2011 19 The National Law School of India (Amendment) Act, 2011.
283 2011 20 The Karnataka Home Guards (Amendment) Act, 2011.
284 2011 21 The Karnataka Government Parks (Preservation) (Amendment) Act,2011.
285 2011 24 The Karnataka Municipal Corporations and Certain Other Law(Amendment) Act, 2011.
286 2011 27 PÀ£ÁðlPÀ»AzÀÆ zsÁ«ÄðPÀ¸ÀA¸ÉÜUÀ¼ÀĪÀÄvÀÄÛ zsÀªÀiÁðzÁAiÀÄzÀwÛUÀ¼À (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 20ll.The Karnataka HinduReligious Institutions and Charitable Endowments (Amendment) Act,2011.
287 2011 28 PÀ£ÁðlPÀ¨ÁrUÉ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 2008.The Karnataka Rent(Amendment) Act, 2008.
288 2011 29 The Karnataka Land Revenue (Amendment) Act, 2011.
289 2011 30 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå3)C¢ü¤AiÀĪÀÄ, 20ll.
290 2011 31 PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀ(¸ÀASÉå4)C¢ü¤AiÀĪÀÄ, 20ll.
291 2011 32 The Karnataka Legislature Salaries, Pensions and Allowances(Amendment) Act, 2011.
292 2011 33 The Karnataka Ministers Salaries and Allowances (Amendment)Act, 2011.
293 2011 34 PÀ£ÁðlPÀ¥ÀAZÁAiÀÄvï gÁeï(wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 20ll.The KarnatakaPanchayath Raj (Amendment) Act, 2011.
294 2011 35 PÀ£ÁðlPÀgÁdå C®à¸ÀASÁåvÀgÀDAiÉÆÃUÀ (wzÀÄÝ¥Àr)C¢ü¤AiÀĪÀÄ, 20ll.The Karnataka StateMinorities Commission (Amendment) Act, 2011.
295 2011 37 The Karnataka Motor Vehicles Taxation (Second Amendment) Act,2011.
296 2011 38 The Karnataka Societies Registration (Amendment) Act, 2011.
Second ScheduleRepealed Karnataka Acts Amending Central Acts in its Application to State of Karnataka(See Section 2 and 3)
Sl. No Year Act No. Short Title
1. 2002 22 The Registration (Karnataka Amendment) Act, 2002
2. 2003 1 The Factories (Karnataka Amendment) Act, 2002.
3. 2003 35 The Scheduled Castes And The Scheduled Tribes(Prevention Of Attrocities) (Karnataka Amendment) Act, 2002
4. 2004 31 The Child Marriage Restraint (KarnatakaAmendment) Act, 2004
5. 2006 11 The Mysore (Religious and Charitable) InamsAbolition (Karnataka Amendment) Act, 2005
6. 2006 12 The Electricity (Karnataka Amendment) Act, 2005
7. 2008 2 The Chit Funds (Karnataka Amendment)Act, 2007.
Regional LawsThird ScheduleRepealed Regional Laws(See Section 2 and 3)Belgaum Area Regional Laws
Sl. No. Year Act No. Short Title
1. 1926 XVI The Indian Trade Unions Act, 1926 (Central ActXVI of 1926)
2. 1914 IX The Local Authorities Loans Act, 1914(CentralAct IX of 1914)
3. 1950 LIV The Bombay National Parks Act, 1950
4. 1944 VIII The Bombay Growth of Food Crops Act, 1944.
5. 1945 CXV The Musalman Wakf Bombay Amendment, 1945.
Mangalore and Kollegal Area Regional Laws
Sl. No. Year Act No. Short Title
1. 1949   Muslim Personal Law (Shariyat) Application(Madras Amendment) Act, 1949
2. 1948 XV The Cotton Transport (Madras Amendment) Act,1948
3. 1950 XI The Indian Criminal Law (A) (Madras) Act, 1950.
Gulbarga area Regional Laws
Sl. No. Year Act No. Short Title
1. 1880 XII The Kazis Act, 1880(XII of 1880)
2. 1348F XII The Hyderabad Public Security Act (Act 12 of1348F)
Mysore Area Regional Laws
Sl. No. Year Act No. Short Title
1. 1906 I The Mysore Vaccination Act, 1906
The above translation of the PÀ£ÁðlPÀPÉ®ªÀÅ C¢ü¤AiÀĪÀÄUÀ¼ÀĪÀÄvÀÄÛ ¥ÁæzÉòPÀPÁ£ÀÆ£ÀÄUÀ¼À£ÀÄߤgÀ¸À£ÀUÉƽ¸ÀĪÀC¢ü¤AiÀĪÀÄ