The Karnataka Krishna basin Development Authority (Repeal) Act, 2021.

KARNATAKA ACT NO. 17 OF 2021 
         THE KARNATAKA KRISHNA BASIN DEVELOPMENT AUTHORITY 
(REPEAL) ACT, 2021 
 
Sections:  
1. Short title and commencement. 
2. Repeal and savings 
 
 
STATEMENT OF OBJECTS AND REASONS 
 
 
   ACT 17 OF 2021.- The Planning, Investigation, Estimation, Education, 
operation and maintenance of all Irrigation Projects in Krishna basin are 
presently being under taken by the Krishana Bhagya jala Neeravari nigama 
and Karnataka  Neeravari Nigama. Hence i t is Consi dered necessary to repeal 
the Karnataka Krishana Basin Development Authority Act, 1992 
 Hence, the Bill. 
 
[L.A. Bill No. 15 of 2021, File No. Samvyashae 10 Shasana 2021]  
[Article 246, Entry 5 and 32  of List II of the Seventh Schedule to the 
Constitution of  India.]  
[Published in Karnataka Gazette Extra -ordinary No. 400 in part -IVA dated: 
05.04.2021]  
 
 
 
 
 
 
 
 
 
 
 
KARNATAKA ACT NO. 17 OF 2021 
(First Published in the Karnataka Gazette Extra-ordinary on the 5th day of April, 2021) 
 
THE KARNATAKA KRISHNA BASIN DEVELOPMENT AUTHORITY 
(REPEAL) ACT, 2021 
 (Received the assent of the Governor on the 5th day of April, 2021) 
 
An Act to repeal the Karnataka Krishna basin development authority Act, 
1992 (Karnataka Act 12 of 1996) 
Whereas it is expedient to repeal the Karnataka Krishna basin 
Development Authority Act, 1992  (Karnataka Act 12 of 1996) for the purposes 
hereinafter appearing. 
Be it enacted by the Karnataka State Legislature in the seventy second year 
of the Republic of India as follows:- 
1. Short title and commencement .- (1)This Act may be called the 
Karnataka Krishna basin Development Authority (Repeal) Act, 2021 . 
            (2) It shall come into force at once. 
2. Repeal and savings. - (1) The  Karnataka Krishna basin 
Development Authority Act, 1992(Karnataka Act 12 of 1996) is hereby 
repealed: 
Provided that, such repeal shall not affect,- 
(a) the previous operation of the Act so repealed, or anything duly 
done or suffered thereunder; 
(b) any right, privilege, obligation or liability acquired, accrued or 
incurred under the Act, so repealed; 
(c) any penalty, forfeiture, or punishment incurred in respect of any 
offence committed under the Act so repealed; or  
(d) any investigation, legal proceeding, or remedy in respect of any 
such right, privilege, obligation, liability, penalty, forfeiture or 
punishment as aforesaid; and any such investigation, legal 
proceedings or remedy may be instituted, continued or enforced 
and any such penalty, forfeiture and punishment may be 
imposed, as if this Act had not been passed. 
The above translation of ಕರ್ನಾಟಕ ಕೃಷ್ಣ  ಜಲಾನಯನ ಪ್ ರ ದೇಶಾಭಿವೃದ್ಧ ಿ 
ಪ್ರ ರ ಧಿಕಾರ (ನಿರಸನಗೊಳಿಸುವ) ಅಧಿನಿಯಮ, 2021 (2021 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ :17) 
be published in the official Gazette under clause (3) of Article 348 of the 
Constitution of India. 
VAJUBHAI VALA 
GOVERNOR OF KARNATAKA 
 
By Order and in the name of 
the Governor of Karnataka, 
 
 
(K.DWARAKANATH BABU) 
Secretary to Government 
Department of Parliamentary Affairs  
and Legislation 
 

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