Section 41 in The Karnataka Prohibition Of Beggary Act, 1975
41. Repeal.-
On the date on which this Act comes into force in any area in which any of the Acts specified in the Schedule to this Act is in force, such Act shall stand repealed on such date in such area:Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899), shall be applicable in respect of such repeal and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
