Section 72 in Karnataka Improvement Boards Act, 1976
72. Repeal of the Karnataka Ordinance No. 20 of 1975.
(1)The Karnataka Improvement Board Ordinance, 1975 (Karnataka Ordinance No. 20 of 1975) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
