- From the date of establishment of the Board under this Act ,-(a)the Mysore Housing Board Act, 1955 (Mysore Act XX of 1955); the Mysore Labour Housing Act, 1949 (Mysore Act XXVIII of 1949); the Hyderabad Housing Board Act, 1956 (Hyderabad Act XLVI of 1956); and the Bombay Housing Board Act, 1948 ( Bombay Act LXIX of 1948) shall stand repealed;(b)the properties, rights and liabilities of the Mysore Housing Board established under the Mysore Housing Board Act, 1955, shall vest in the Board and the moneys at the credit of the Board's fund constituted under the said Act, and the moneys at the credit of the Mysore labour Housing Fund constituted under the Mysore Labour Housing Act, 1949, shall stand transferred to the Housing Board Fund constituted under this Act; and(c)subject to the provisions of the preceding clause, the provisions of sections 6 and 24 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] General Clauses Act, 1899 ( [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Act III of 1899), shall be applicable in respect of the repeal of the Acts specified in clause (a).NotificationsIBangalore, dated the 20th January, 1965 [No. PHS 51 PHB/63(2)] Subject. - Karnataka Housing Board Act, 1963-Passes orders bringing the Act into force.S.O. 1930. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Housing Board Act, 1962 (Karnataka Act 10 of 1963), the Government of Karnataka hereby appoints the 27th day of January 1965, as the date on which the said Act shall come into force.IIBangalore dated 30th day of April, 1988 [No. HUD 92 KHB 88]In exercise of the powers conferred by Section 1(2) of the Karnataka Housing Board ( Amendment) Act, 1988 (Karnataka Act 8 of 1988) the Government of Karnataka hereby appoint 1st May 1988 as the day on which the Karnataka Housing Board (Amendment) Act 1988 shall come into force.IIIBangalore, dated 28th December 1999 [No DOH 349 KHB 99]In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Housing board (Amendment) Act, 1998 (Karnataka Act No.13 of 1999), the Government of Karnataka hereby appoint 31st day of December 1999 as the day on which the said Act shall come into force.
