Section 29 in The Karnataka Small Cause Courts Act, 1964
29. Repeal and savings.—
On and from the date this Act comes into force,—(a)the Mysore Small Cause Courts Act, 1911 (Mysore Act 8 of 1911), as in force in the Mysore Area,(b)the Hyderabad Small Causes Courts Act, 1330-F (Hyderabad Act 6 of 1330-Fasli), as in force in the Gulbarga Area,(c)the Provincial Small Cause Courts Act, 1887 (Central Act 9 of 1887), as in force in the Belgaum Area, the Mangalore and Kollegal Area and the Coorg District, of the State of Karnataka,-shall stand repealed:Provided that such repeal shall not affect the previous operation of the Acts so repealed and anything done or any action taken (including the limits defined, the courts established or constituted, appointments, rules or orders made, functions assigned, powers granted, seals or forms prescribed, jurisdiction defined or vested, notifications or notices issued and proceedings instituted) by or under the provisions thereof, shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue in force unless and until superseded by anything done or any action taken under this Act.
