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State of Karnataka - Act

Karnataka Repealing (Regional Laws) Act, 2011

KARNATAKA
India

Karnataka Repealing (Regional Laws) Act, 2011

Act 36 of 2011

  • Published on 1 November 1956
  • Commenced on 1 November 1956
  • [This is the version of this document from 1 November 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
Karnataka Repealing (Regional Laws) Act, 2011(Karnataka Act No. 36 of 2011)Statement of Objects and Reasons - (Act 36 of 2011). - The Government has constituted a One Man Committee headed by Sri K.R. Chamayya, Retd. Law Secretary and Retd. Wise Chairman of Karnataka Administrative Tribunal to suggest repeal of all obsolute regional Acts inforce in the different areas of the State i.e. Belgaum Area, Coorg District, Gulbarga Area, Mangalore and Kollegal Area and Mysore Area and to prepare volumes of such of those Acts which are considered to be necessary. In the second phase, Committee has recommended to repeal 40 Acts of Belgaum Area Regional Laws, 01 Act of Coorg District Area Regional Laws, 05 Acts of Gulbarga Area Regional Laws, 36 Acts of Mangalore and Kollegal Area, 05 Acts of Old Mysore Area the Government agrees with the suggestion of the Committee.Hence the Bill.[L.C. Bill No. 6 of 2011, File No.Samvyashae 8 Shasana 2010](First published in the Karnataka Gazette Extra-ordinary on the Sixteenth day of July, 2011)(Received the assent of the Governor on the Fourteenth day of July, 2011)An Act to repeal certain regional laws and to amend certain other laws in force in the State.Whereas it is expedient to repeal certain regional laws in force in one or other Areas of the State and to amend certain such and other laws in force in the State.Be it enacted by the Karnataka State Legislature in the Sixty-Second year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Karnataka Repealing (Regional Laws) Act, 2011.
(2)It shall come into force at once.

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"regional laws" mean laws in force in the former States of Bombay, Coorg, Hyderabad, Madras and Mysore immediately before 1st November 1956, and continued in force under section 119 of the States Reorganization Act 1956 (Central Act 37 of 1956) in the respective Areas of those States which are now part of Karnataka State; and
(b)"Schedule" means a Schedule annexed to this Act.

3. Repeal of certain laws.

- The regional laws specified in the Schedule as in force in the respective Areas of the State are hereby repealed.

4. Savings.

(1)The repeal by this Act of any regional law shall not affect any other law in which the repealed law has been applied, incorporated or referred to;and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognized or derived by, in or from any law hereby repealed;nor shall the repeal by this Act of any regional law revive or restore any office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure, merger or other matter or thing not now existing or in force;nor shall the repeal of the Appropriation Acts by this Act affect the audit, examination, accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any authority and such audit, accounting, investigation, inquiry or action could be taken and or continued as if the said Acts are not repealed by this Act;nor shall the repeal of any regional law shall affect any proceedings initiated or to be initiated under that law before any court or other authority to challenge, or to enforce, the rights conferred by that law and those proceedings shall be continued and disposed off in accordance with that law as if the said law is not repealed by this Act.
(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.
(3)The provisions of sections 6, 8 and 24 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of repeal and amendment of a law by this Act.

Schedule

(See section 3)Repealed Regional LawsBelgaum Area Regional Laws
Sl. No. Year Act No. Short Title
1. 1827 II Caste-questions, Pleaders (Regulation II of1827)
2. 1827 V Acknowledgment of debts; Interest; Mortgages(Regulation V of 1827)
3. 1827 VIII Administration of Estates (Regulation VIII of1827)
4. 1827 XIII Criminal Courts (Substitution of Letter forSummons) (Regulation XIII of 1827)
5. 1863 VII The Exemptions from Land-revenue (No. 2) Act,1863 (Act VII of 1863 )
6. 1865 VII The Religious Endowments (Extension to Kanara)Act, 1865 (Act VII of 1865)
7. 1878 V The Bombay Abkari Act, 1878 (Act V of 1878)
8. 1897 III The Female Infanticide Prevention (Amendment)Act, 1897 (Act III of 1897)
9. 1926 XI The Invalidation of Hindu Ceremonial EmolumentsAct, 1926 (Act XI of 1926)
10. 1930 XXV The Bombay Local Fund Audit Act, 1930 (Act XXVof 1930)
11. 1935 XXV The Bombay Public Trusts Registration Act, 1935(Act XXV of 1935)
12. 1935 XVIII The Mussalman Wakf (Bombay Amendment)Act, 1935(Act XVIII of 1935)
13. 1936 XXIII The Parsi Public Trusts Registration Act, 1936(Act XXIII of 1936)
14. 1942 II The Local Authorities Loans(BombayAmendment)Act,1942
15. 1942 XXX The Bombay Cotton Control Act, 1942 (Act XXX of1942)
16. 1944 VIII The Bombay Growth of Foodcrops Act, 1944 (ActVIII of 1944)
17. 1944 X The Mussalman Wakf, Bombay Trusts Registrationand Parsi Public Trusts Registration (Amendment) Act, 1944 (Act Xof 1944)
18. 1945 XV The Mussalman Wakf (Bombay Amendment) Act, 1945(Act XV of 1945)
19. 1947 XIV The Indian Registration (Bombay Amendment) Act,1947 (Act XIV of 1947)
20. 1947 XIX The Bombay Hindu Women's Rights to Property(Extension to Agricultural Land) Act, 1947 (Act XIX of 1947)
21. 1947 LXIV The Bombay Forward Contracts Control Act, 1947(Act LXIV of 1947)
22. 1948 XXII The Bombay Refugees Act, 1948 (Act XXII of 1948)
23. 1948 XLV The Legal Practitioners (Bombay Amendment) Act,1948 (Act XLV of 1948)
24. 1948 LIV The Bombay Lotteries and Prize CompetitionsControl and Tax Act, 1948 (Act LIV of 1948)
25. 1948 LX The Code of Civil Procedure ( Bombay Amendment)Act, 1948 (Act LX of 1948)
26. 1949 XXVII The Bombay Repatriated Prisoners Act , 1949 (ActXXVII 1949)
27. 1949 XXXIII The Bombay Bhagdari and Narwadari TenuresAbolition Act, 1949 (Act XXXIII of 1949)
28. 1950 LIV The Bombay National Parks Act, 1950 (Act LIV of1950)
29. 1950 LX The Bombay Paragana and Kulkarni Watans(Abolition) Act, 1950 (Act LX of 1950)
30. 1951 VI The Press and Registration of Books (BombayAmendment) Act, 1951 (Act VI of 1951)
31. 1953 XXXVIII The Bombay Land Tenures Abolition (Amendment)Act, 1953 (Act XXXVIII of 1953)
32. 1953 XLII The Bombay Personal Inams Abolition Act, 1952(Act XLII of 1953)
33. 1953 LXX The Bombay Service Inams (Useful to Community)Abolition Act, 1953 (Act LXX of 1953)
34. 1954 V The Bombay Registration of Marriages Act, 1953(Act V of 1954)
35. 1953 XXXIX The Bombay Merged Territories and Areas (JagirsAbolition) Act, 1953 (Act XXXIX of 1954)
36. 1955 XXII The Bombay Merged Territories MiscellaneousAlienations Abolition Act, 1955 (Act XXII of 1955)
37. 1955 L The Bombay Paragana and Kulkarni Watans(Abolition) (Amendment) Act, 1955 (Act L of 1955)
38. 1955 LI The Bombay Land Tenures Abolition (Amendment)Act, 1955 (Act LI of 1955)
39. 1956 III The Bombay Aerial Ropeways Act, 1955 (Act III of1956)
40. 1956 XXXVI The Industrial Employment (Standing Orders)(Bombay Amendment) Act, 1956 (Act XXXVI of 1956)
41. 1956 XL The Bombay Land Tenures Abolition Amendment)Act, 1956 (Act XL of 1956)
Coorg District Regional Laws
Sl. No. Year Act No. Short Title
1. 1943 I The Coorg Public Health Act, 1943 (Coorg Act Iof 1943)
Gulbarga Area Regional Laws
Sl. No. Year Act No. Short Title
1. 1337 VI The Hyderabad Cotton Cultivation and TransportAct (1337 F. VI )
2. 1950 XII The Hyderabad Infections Diseases Act 1950 (XIIof 1950
3. 1952 XII The Hyderabad Jagirdars Debt Settlement Act,(1952 XII)
4. 1955 VIII The Hyderabad Abolition of Inams Act (1955 VIII)
5. 1956 X The Abolition of Inams (Amendment) Act, (1956 X)
Mangalore and Kollegal Area Regional Laws
Sl. No. Year Act No. Short Title
1. 1817 VII The Madras Endowments and Escheats Regulation,1817 (VII of 1817)
2. 1862 IV The Madras Enfranchised Inams Act, 1862 (IV of1862)
3. 1865 V The Madras District Police (Amendment) Act, 1865(V of 1865)
4. 1866 IV The Madras Enfranchised Inams Act, 1866 (IV of1866)
5. 1869 VIII The Madras Inams Act, 1869 (VIII of 1869
6. 1886 IV The Railway Protection Act, 1886 (IV of 1886)
7. 1899 IV The Madras Court of Wards (Amendment) Act, 1899(IV of 1899)
8. 1904 II The Madras Impartible Estates Act, 1904 (II of1904)
9. 1908 I The Madras Estates Land Act, 1908 (I of 1908)
10. 1920 XIII The Mulgeni Rent Enhancement Act, 1920 (XIII of1920)
11. 1934 VIII The Madras Estates Land (Amendment) Act, 1934(VIII of 1934)
12. 1936 I The Madras Estates Land (Amendment) Act, 1935 (Iof 1936)
13. 1936 XIII The Madras Estates Land (Second Amendment) Act,1936 (XIII of 1936)
14. 1936 XVIII The Madras Estates Land (Third Amendment) Act,1936 (XVIII of 1936)
15. 1937 VIII The Usurious Loans (Madras Amendment) Act, 1936(VIII of 1937)
16. 1939 III The Madras Public Health Act, 1939 (III of 1939)
17. 1943 III The Legal Practitioners (Madras Amendment) Act,1943 (1943 of III)
18. 1947 IX The Bar Councils and Legal Practitioners (MadrasAmendment) Act, 1947 (IX of 1947)
19. 1947 XXX The Madras Estates Land (Reduction of Rent) Act,1947 (XXX of 1947)
20. 1947 XXXII The Madras Marumakkattayam (Amendment) Act, 1947(XXXII of 1947)
21. 1947 XXXIV The Opium and Dangerous Drugs (Madras Amendment)Act, 1947 (XXXIV of 1947)
22. 1948 XXVI The Madras Estates (Abolition and Conversioninto Ryotwari ) Act, 1948 (XXVI of 1948)
23. 1949 XX The Madras Sugar Factories Control Act, 1949 (XXof 1949)
24. 1949 XXVIII The Madras Jute Goods Control Act, 1949 (XXVIIIof 1949)
25. 1950 V The Madras Jute (Control of Prices and Sales)Act, 1950 (V of 1950)
26. 1950 XVII The Legal Practitioners ( Madras Amendment) Act,1950 (XVII of 1950)
27. 1950 XXXIV The Code of Civil Procedure (Madras Amendment)Act, 1950 (XXXIV of 1950)
28. 1950 XXXVI The Madras Hereditary Village-offices(Amendment) Act, 1950 (XXXVI of 1950)
29. 1951 XVII The Madras Estates (Abolition and Conversioninto Ryotwari) Amendment Act, 1951 (XVII of 1951)
30. 1951 XXXIX The Madras Estates Land (Reduction of Rent)Second Amendment Act, 1951 (XXXIX of 1951)
31. 1953 IX The Madras Estates (Abolition and Conversioninto Ryotwari) (Amendment) Act, 1953 (IX of 1953)
32. 1954 XXIII The Madras Installation of Oil Engines(Temporary Permission) Act, 1954 (XXIII of 1954)
33. 1954 XXVII The Madras Hindu Religious and CharitableEndowments (Amendment) Act, 1954 (XXVII of 1954)
34. 1954 XXXV The Indian Bar Councils ( Madras Amendment) Act,1954 (XXXV of 1954)
35. 1954 XXXVIII The Mappilla Marumakkattayam (Amendment) Act,1954 (XXXVIII of 1954)
36. 1956 IX The Madras Hindu Religious and CharitableEndowments (Amendment) Act, 1956 (IX of 1956)
Mysore Area Regional Laws
Sl. No. Year Act No. Short Title
1. 1885 II The Excise (Spirits) Act 1885. ( Mysore Act IIof 1885)
2. 1944 X The Mysore Public Health Act 1944. (Mysore Act Xof 1944)
3. 1944 XXIX The Mysore Factories (Control of Dismantling)Act 1944. (Mysore Act XXIX of 1944)
4. 1948 XLIV The Mysore Hindu Sagotra Marriage Validation Act1948. (Mysore Act XLIV of 1948)
5. 1951 XXVII The Mysore Lotteries and Prize CompetitionControl and Tax Act 1951. (Mysore Act XXVII of 1951)
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