Section 45 in The Karnataka Money-Lenders Act, 1961
45. Repeal and savings.—
The Bombay Money-lenders Act, 1946 (Bombay Act XXXI of 1947), as in force in the Belgaum Area; the Coorg Money-lenders Act, 1939 (Coorg Act I of 1939), as in force in the Coorg District; the Hyderabad Money-lenders Act, 1349 F (Hyderabad Act V of 1349 Fasli), and the Hyderabad Money-lenders (Validity of Licenses) Act, 1956 (Hyderabad Act XLVIII of 1956), as in force in the Gulbarga Area; the Madras Debtors Protection Act, 1934 (Madras Act VII of 1935) as in force in the Mangalore and Kollegal Area and the Mysore Money-lenders Act, 1939 (Mysore Act XII of 1939) as in force in the Mysore area, are hereby repealed:Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of the repeal of the said enactments and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
