Section 23 in The Karnataka Cinemas (Regulation) Act, 1964
23. Repeal and savings.-
(1)The Mysore Cinemas (Regulation) Act, 1952, as in force in the Mysore Area;(2)the Madras Cinemas (Regulation) Act, 1955, as in force in the Mangalore and Kollegal Area;(3)the Bombay Cinemas (Regulation) Act, 1953, as in force in the Belgaum Area;(4)the Hyderabad Cinemas (Regulation) Act, 1952, as in force in the Gulbarga Area;(5)[Part III] of the Cinematograph Act, 1952 (Central Act 37 of 1952), as in force in the Coorg District;are hereby repealed.Provided that section 6 of the Karnataka General Clauses Act, 1899 (KarnatakaAct 3 of 1899), shall be applicable in respect of such repeal and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
