Section 16 in The Karnataka Home Guards Act, 1962.
16. Repeal of certain Acts and savings.—
The Bombay Home Guards Act, 1947 (Bombay Act III of 1947), the Mysore Home Guards Act, 1941 (Mysore Act XIV of 1941), the Madras Home Guards Act, 1948 (Madras Act I of 1948) and the Coorg Home Guards Act, 1950 (Coorg Act I of 1950) are hereby repealed:Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of such repeal and sections 8 and 24 of the said enactment shall be applicable as if the said Acts had been repealed and re¬enacted by this Act:Provided further that the members of the Home Guards constituted under any of the repealed Acts immediately before the coming into force of this Act, shall be deemed to be the members of the Home Guards constituted under this Act.
