The Madras Pawnbrokers Act, 1943 (Madras Act XXIII of 1943) as in force in the Mangalore and Kollegal Area is hereby repealed:Provided that section 6 of the Karnataka General Clauses Act, 1899 Karnataka1 Act III of 1899) shall be applicable in respect of the repeal of the said enactment and sections 8 and 24 of the said Act shall be applicable as if the repealed enactment had been repealed and re-enacted by this Act.
