Section 4(2) in Karnataka Repealing (Regional Laws) Act, 2011
(2)For the removal of doubts it is hereby declared that where this Act repeals any regional law by which,-(i)the text of any other law, was amended by the express addition, omission, insertion or substitution of any matter, or extended to any area of the State, the repeal shall not affect the continuance of any such amendment or extension made by the law so repealed and in operation at the commencement of this Act;(ii)any action taken (including any rule or order or bye-law or regulation made or any tax or cess or fee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 merger, or extension or restoration or restoration has taken place or any direction has been given, the repeal shall not affect the operation of such validation or saving or transfer or declaration or direction or merger, or extension and in operation at the commencement of this Act; and(iii)any other law has been amended or repealed or extended to the State of Karnataka or any part thereof with or without some consequential or transitory or saving provisions the repeal shall not affect the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.
