The KARNATAKA REPEALING OF CERTAIN ENACTMENTS AND REGIONAL LAWS Act, 2020

KARNATAKA ACT NO. 52 OF 2020 
THE KARNATAKA REPEALING OF CERTAIN ENACTMENTS AND 
REGIONAL LAWS Act, 2020 
Arrangement of Sections 
Sections:  
1. Short title and Commencement 
2. Definitions 
3. Repeal of certain enactments and regional Laws 
4. Savings 
 
 
 STATEMENT OF OBJECTS AND REASONS 
 
  ACT 52 OF 2020. - The Karnataka Law Commission in its fifty third 
report has proposed to repeal 21 Acts relating to the Belgaum Area, 01 Act 
relating to Coorg Area, 16 Acts relating to Kalburgi Area, 15 Acts relating to 
Mangalore and Kollegal Area and 7 Acts relating to Mys ore Area which have 
lost their significance. Further it is considered necessary to repeal 96 
amendment Acts from the year 2016 to 2019 and also laws which are 
redundant as suggested by the Government of India. In particular, the Sarais 
Act, 1867 (XXII of 1 867), the Laws Local Extent Act, 1874 (XV of 1874) and the 
Dekkhan Agriculturists Relief Act, 1879 (XVII of 1879) which were 
recommended by the Government of India, are also included. 
 
Hence, the Bill. 
 
  [L.A. Bill No. 24 of 2020, File No. Samvyashae 18 Shasana 2020]  
  [Entry List 2 and 3 of the Seventh Schedule and Article 246 and 372 of the  
   Constitution of India.]  
  [Published in Karnataka Gazette Extra-ordinary No. 617 in part-IVA dated:  
   01.12.2020] 
 
 
 
 
 
 
 
 
 
2 
 
 
KARNATAKA ACT NO. 52 OF 2020 
(First Published in the Karnataka Gazette Extra-ordinary on the 1st day of 
December, 2020) 
 
 THE KARNATAKA REPEALING OF CERTAIN ENACTMENTS AND 
REGIONAL LAWS Act, 2020 
 
 (Received the assent of the Governor on the 30th day of November, 2020) 
 
An Act  to repeal certain enactments and regional Laws inforce in the 
State of Karnataka.  
Whereas it is expedient to repeal certain enactments and regional Laws 
in force in the State.  
Be it enacted by the Karnataka State Legislature in the Seventy first Year 
of the Republic of India as follows:- 
1. Short title and Commencement. -(1) This Act ma y be called the 
Karnataka Repealing of Certain Enactments and Regional Laws Act, 2020.  
(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 State s 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 enactments and regional Laws. -The enactments 
specified in the First Schedule, Second Schedule and regional Laws specified in 
Parts A to E of the Third schedule as  in force in the respective areas of the 
State are hereby repealed.  
4. Savings.-(1) The repeal by this Act of any enactment or regional laws,-  
(i)shall not affect any other enactment or regional laws in which the 
repealed enactment or regional laws has b een applied, incorporated 
or referred to;  
(ii) 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 
3 
 
 
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 ; 
(iii) shall not 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 recognised or derived by, in or from any 
enactment or regional laws hereby repealed;  
(iv)  shall not revive or restore any jurisdiction, office, custom, liability, 
right, title, privilege, restriction, exemption, usage, practice, 
procedure or other matter or thing not now existing or in force;  
(v)  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, examination, accounting, investigation, inquiry or action could 
be taken and/ or contin ued as if the said Acts are not repealed by 
this Act;  
(vi)  nor shall the repeal of any enactment or regional laws shall affect any 
proceedings initiated or to be initiated under these enactments or 
regional laws before any court or other authority to cha llenge, or to 
enforce, the rights conferred by these enactments or regional laws 
and those proceedings shall be continued and disposed off in 
accordance with these enactments or regional laws as if the said 
enactments or regional laws are not repealed by this Act.  
(2) For the removal of doubts it is hereby declared that where this Act 
repeals any enactment or regional laws by which,- 
(i) the text of any other enactment or regional laws, was amended by 
the express addition, omission, insertion or substituti on of any 
matter, the repeal shall not affect the continuance of any such 
amendment made by the enactment or regional laws 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 
4 
 
 
or proceedings before one authority has been transferred to 
another authority or any declaration has been made or any 
direction has been given, the repeal shall not affect the operation of 
such validation or saving or transfer or declaration or direction and 
in operation at the commencement of this Act; and  
(iii) any other enactment or regional laws has been amended or 
repealed or extended to the State of Karnataka, 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 section 6, 8 and 24 of the Karnataka General 
Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of 
repeal of an enactment by this Act. 
5 
 
 
First Schedule 
Repealed Enactments 
(See Section 2 and 3) 
 
SL 
No. 
Year Act 
No. 
Short Title Extent 
of 
Repeal 
(1)  (2) (3)  (4) (5) 
1. 2016 2 The Karnataka Legislature Salaries, 
Pensions and Allowances (Second 
Amendment) Act, 2015. 
The 
whole 
2. 2016 3 The Karnataka Appropriation Act, 2016. The 
whole 
3. 2016 4 The Karnataka Appropriation (Vote on 
Account) Act, 2016. 
The 
whole 
4. 2016 5 The Karnataka Taxation Laws (Amendment) 
Act, 2016. 
The 
whole 
5. 2016 6 The Karnataka Value Added Tax 
(Amendment) Act, 2016. 
The 
whole 
6. 2016 7 Karnataka Stamp (Second Amendment) Act, 
2016. 
The 
whole 
7. 2016 8 The Karnataka Motor Vehicles Taxation 
(Amendment) Act, 2016. 
The 
whole 
8. 2016 9 The Karnataka Stamp( Amendment) Act, 
2016. 
The 
whole 
9. 2016 10 The Karnataka Stamp (Third Amendment) 
Act, 2016. 
The 
whole 
10. 2016 11 The Karnataka Pawn Brokers (Amendment) 
Act, 2016. 
The 
whole 
11. 2016 12 The Karnataka Public Service Commission 
(Conduct of Business and Additional 
Functions) (Amendment) Act, 2016. 
The 
whole 
12. 2016 13 The Karnataka State Minorities Commission 
(Amendment) Act, 2016. 
The 
whole 
13. 2016 15 Sri MalaiMahadeshwaraswamyKshetra 
Development Authority (Amendment) Act, 
2016. 
The 
whole 
14. 2016 17 The Karnataka Appropriation (No.2) Act, 
2016. 
The 
whole 
15. 2016 18 The Karnataka Appropriation (No.3) Act, 
2016. 
The 
whole 
6 
 
 
16. 2016 19 The Karnataka Co-operative Societies 
(Amendment) Act, 2016. 
The 
whole 
17. 2016 20 The Karnataka Agricultural Produce 
Marketing (Regulation and Development)  
and Certain other law (Amendment) Act, 
2016. 
The 
whole 
18. 2016 21 The Karnataka Stamp ( Fourth Amendment) 
Act, 2016. 
The 
whole 
19. 2016 22 The Karnataka Police (Amendment)  Act, 
2016. 
The 
whole 
20. 2016 23 The Karnataka Forest (Amendment) Act, 
2016. 
The 
whole 
21. 2016 24 The Karnataka Housing Board (Amendment) 
Act, 2016 
The 
whole 
22. 2016 25 The Bangalore Water Supply and Sewerage 
(Amendment) Act, 2016. 
The 
whole 
23. 2016 26 The Karnataka SouhardaSahakari 
(Amendment) Act, 2016. 
The 
whole 
24. 2016 27 The Karnataka State Law University 
(Amendment) Act, 2016. 
The 
whole 
25. 2016 28 The Karnataka State Open University  
(Amendment) Act, 2016. 
The 
whole 
26. 2016 29 The Karnataka Appropriation (No.4) Act, 
2016. 
The 
whole 
27. 2017 1 The Karnataka Excise (Amendment) Act, 
2016. 
The 
whole 
28. 2017 2 The Bangalore Water Supply and Sewerage 
(Second Amendment) Act, 2016. 
The 
whole 
29. 2017 3 The Karnataka Ayurvedic, Naturopahty, 
Siddha, Unani and Yoga Practitioners 
Registration and Medical Practitioners 
Miscellaneous Provisions (Amendment) Act, 
2016. 
The 
whole 
30. 2017 5 The Bangalore Metropolitan Region 
Development Authority (Amendment) Act, 
2016. 
The 
whole 
31. 2017 6 The Karnataka Preservation of Trees 
(Amendment) Act, 2016. 
The 
whole 
32. 2017 7 The Karnataka Co-operative Societies 
(Second Amendment) Act, 2016. 
The 
whole 
33. 2017 8 The Karnataka SouhardaSahakari (Second The 
7 
 
 
Amendment) Act, 2016. whole 
34. 2017 10 The Karnataka State Universities 
(Amendment) Act, 2016. 
The 
whole 
35. 2017 11 The Karnataka Land Revenue (Amendment) 
Act, 2017. 
The 
whole 
36. 2017 12 The Karnataka Advocates’ Welfare Fund 
(Amendment) Act, 2017. 
The 
whole 
37. 2017 13 The Karnataka Appropriation Act, 2017. The 
whole 
38. 2017 14 The Karnataka Appropriation (Vote on 
Account) Act, 2017. 
The 
whole 
39. 2017 15 The Karnataka Value Added Tax 
(Amendment) Act, 2017. 
The 
whole 
40. 2017 16 The Karnataka Motor Vehicles Taxation 
(Amendment) Act, 2017. 
The 
whole 
41. 2017 17 The Karnataka Stamp (Amendment) Act, 
2017. 
The 
whole 
42. 2017 18  The Karnataka Education (Amendment) Act, 
2017.  
The 
whole 
43. 2017 19 The Karnataka Medical Registration 
(Amendment) Act, 2017. 
The 
whole 
44. 2017 20 The Karnataka Land Revenue (Second 
Amendment) Act, 2017 
The 
whole 
45. 2017 21 The Karnataka Labour Welfare Fund 
(Amendment) Act, 2017. 
The 
whole 
46. 2017 22 The Karnataka Professional Educational 
Institutions (Regulation of Admission and 
Determination of Fee) (Amendment) Act, 
2017. 
The 
whole 
47. 2017 23 The Karnataka State Civil Services 
(Regulation of Transfer of Teachers) 
(Amendment) Act, 2017. 
The 
whole 
48. 2017 24 The Karnataka Samskrita Vishwavidyalaya 
(Amendment) Act, 2017. 
 
The 
whole 
49. 2017 25 The Karnataka Education (Second 
Amendment) Act, 2017. 
The 
whole 
50. 2017 28 The Karnataka Sales Tax (Amendment) Act, 
2017. 
The 
whole 
51. 2017 29 The Karnataka Appropriation (No.2) Tax Act, 
2017. 
The 
whole 
8 
 
 
52. 2017 30 The Karnataka Appropriation (No.3) Tax Act, 
2017. 
The 
whole 
53. 2017 31 The Karnataka Transparency in Public 
Procurements (Amdendment) Act, 2016. 
The 
whole 
54. 2017 32 The Karnataka Stamp (Second Amendment) 
Act, 2017. 
The 
whole 
55. 2017 33 The Roerich and Devikarani Roerich Estate 
(Acquisition and Transfer) (Amendment) Act, 
2017. 
The 
whole 
56. 
 
2017 34 The Karnataka State Civil Services 
(Regulation of Transfer of Medical Officers 
and other Staff) (Amendment) Act, 2017. 
The 
whole 
57. 2017 35 The Karnataka Compulsory Service Training 
by candidates completed Medical Courses 
(Amendment) Act, 2017. 
The 
whole 
58. 2017 36 The Karnataka State Rural Development and 
Panchayat Raj University (Amendment) Act, 
2017. 
The 
whole 
59. 2017 37 The Karnataka Gram Swaraj and Panchayat 
Raj (Amendment) Act, 2017 
Except 
section 
18  
60. 2017 38 The Karnataka Scheduled Casts Sub-Plan 
and Tribal Sub-Plan (Planning, Allocation 
and Utilization of Financial Resources) 
(Amendment) Act, 2017. 
The 
whole 
61. 2017 39 The Karnataka Rajya Dr. GangubaiHangal 
Sangeetha MattuPradarshakaKalegala 
Vishwavidyalaya (Amendment) Act, 2017. 
The 
whole 
62. 2017 42 The Karnataka State Higher Education 
Council (Amendment) Act, 2017. 
The 
whole 
63. 2017 43 The Karnataka Land Reforms (Amendment) 
Act, 2016. 
The 
whole 
64. 2017 48 The Karnataka Appropriation (No.4) Act, 
2017. 
The 
whole 
65. 2017 49 The Karnataka Land Revenue (Third 
Amendment) Act, 2017. 
The 
whole 
66. 2017 50 The Karnataka Land Revenue (Fourth 
Amendment) Act, 2017. 
The 
whole 
67. 2017 51 The Karnataka Urban Development 
Authorities (Amendment) Act, 2017. 
The 
whole 
68. 2018 1 The Karnataka Private Medical The 
9 
 
 
Establishments (Amendment) Act, 2017. whole 
69. 2018 4 The Karnataka Appropriation Act, 2018. The 
whole 
70. 2018 5 The Karnataka Appropriation (Vote on 
Account) Act, 2018. 
 
The 
whole 
71. 2018 6 The Karnataka Tax on Profession, Trades, 
Callings and Employments (Amendment) 
Act, 2018. 
The 
whole 
72. 2018 7 KrantiveeraSangolliRayannaKshetra 
Development Authority (Amendment) Act, 
2017. 
The 
whole 
73. 2018 11 The Karnataka Land Revenue (Amendment) 
Act, 2018. 
The 
whole 
74. 2018 13 The Institute Of Trans-Disciplinary Health 
Sciences And Technology (Amendment) Act, 
2017 
The 
whole 
75. 2018 14 The Karnataka State Law University 
(Amendment) Act, 2018. 
The 
whole 
76. 2018 15 The Karnataka Tank Conservation And 
Development Authority And Certain Other 
Law (Amendment) Act, 2018. 
The 
whole 
77. 2018 22 The Karnataka Appropriation (No.2) Act, 
2018 
The 
whole 
78. 2018 23 The Karnataka Value Added Tax 
(Amendment)  Act, 2018 
The 
whole 
79. 2018 24 The Karnataka Electricity (Taxation On 
Consumption Or Sale)  (Amendment)  Act, 
2018 
The 
whole 
80. 2018 25 The Karnataka Motor Vehicles Taxation 
(Amendment) Act, 2018. 
The 
whole 
81. 2018 27 The Karnataka Land Revenue (Second 
Amendment) Act, 2018 
The 
whole 
82. 2019 2 The Karnataka Appropriation (No.3) Act, 
2018 
The 
whole 
83. 2019 4 The Karnataka State Commission for 
Backward Classes (Amendment) Act, 2018. 
Except 
section 
32 
84. 2019 5 The Karnataka Good Samaritan And Medical 
Professional (Protection And Regulation 
During Emergency Situations)  (Amendment) 
The 
whole 
10 
 
 
Act, 2019 
85. 2019 6 The Karnataka Transparency In Public 
Procurements (Amendment) Act, 2018. 
The 
whole 
86. 2019 7 The Karnataka Legislature (Prevention Of 
Disqualification) (Amendment) Act, 2018 
The 
whole 
87. 2019 8 The Karnataka Appropriation (Vote on 
Account) Act, 2019. 
The 
whole 
88. 2019 9 The Karnataka Appropriation  Act, 2019 The 
whole 
89. 2019 10 The Karnataka State Civil Services 
(Regulation of Transfer of Teachers)  
(Amendment) Act, 2018 
The 
whole 
90. 2019 13 The Adichunchanagiri University 
(Amendment) Act, 2019 
The 
whole 
91. 2019 14 The Basavakalyan Development Board 
(Amendment) Act, 2019 
Except 
section 4 
92. 2019 15 The Karnataka State Universities 
(Amendment) Act, 2019 
Except 
section 
21 
93. 2019 18 The Karnataka Appropriation (Vote On 
Account No.2) Act, 2019 
The 
whole 
94. 2019 19 The Karnataka Appropriation (No. 2) Act, 
2019 
The 
whole 
95. 2019 21 The Karnataka Appropriation (No. 3) Act, 
2019 
The 
whole 
96. 2019 22 The Karnataka Appropriation (No. 4) Act, 
2019 
The 
whole 
 
 
 
Second Schedule 
(See Section 2 and 3) 
 
SL 
No. 
Year Act 
No. 
Short Title Extent of 
Repeal 
(1)  (2)  (3)  (4) (5) 
1.  1867 XXII The Sarais Act, 1867  The whole 
2.  1879 XVII The Dekkhan Agriculturists Relief 
Act, 1879  
The whole 
3.  1874 XV The Laws Local Extent Act, 1874  The whole 
11 
 
 
4.  1845 I The Sales of Land for Revenue 
Arrears Act, 1845 
The whole 
5.  1853 VI The Rent Recovery Act,1853 The whole 
6.  1863 XXIII The Waste Lands (Claims) Act, 1863 The whole 
7.  1914 IX The Local Authorities Loans Act, 
1914 
The whole 
8.  1961 17 The Land Acquisition (Karnataka 
Extension and Amendment) Act, 
1961 
The whole 
9.  1963 7 The Provincial Insolvency 
((Karnataka Extension and 
Amendment) Act, 1962 
The whole 
10.  1977 24 The Karnataka Relief Undertakings 
(Special Provisions) Act, 1977 
The whole 
11.  1998 26 The Electricity Laws ((Karnataka  
Amendment) Act, 1998 
The whole 
12.  2001 35 The Electricity ((Karnataka 
Amendment) Act, 2001 
The whole 
13.  2017 40 The Minimum Wages ((Karnataka  
Amendment) Act, 2017 
The whole 
14.  1976 25 
 
The Karnataka Debt Relief Act, 
1976 
The whole 
15.  1980 29 The Karnataka Debt Relief Act, 1980 The whole 
 
Third Schedule 
Repealed Regional Laws 
(See Section 2 and 3) 
PART ‘A’ 
Belgaum area Regional laws 
 
SL 
No. 
Year Act 
No. 
Short Title Extent of 
Repeal 
(1)  (2)  (3)  (4) (5) 
1.  195
4 
Bombay 
Act LVII 
The Amending Act, 1954 The whole 
2.  195
0 
Bombay  
Act LVI 
The Charged Expenditure Act, 1950  The whole 
12 
 
 
3.  193
2 
Bombay 
Act  IV 
The Cotton Contracts Act, 1932 The whole 
4.  190
5 
Bombay 
Act I 
The Court of Wards Act, 1905 The whole 
5.  186
6 
Bombay 
Act XIV 
The EdulabadWarangaonParaganas 
Laws Act, 1866 
The whole 
6.  187
7 
Bombay 
Act I 
Vaccination Act, 1877   The whole 
7.  189
2 
Bombay 
Act I  
The District Vaccination Act,  The whole 
8.  194
6 
XX The Bombay Electricity (Special 
Powers) Act, 1945 
The whole 
9.  195
8 
XII The Epidemic Disease (Bombay 
Amendment) Act, 1958 
The whole 
10.  195
3 
XXIX The Evacuee Interest (Separation) 
Validating and Supplementary Act, 
1953 
The whole 
11.  186
3 
Bombay 
Act V 
The Gas Companies Act, 1863 The whole 
12.  194
2 
Bombay 
Act  I 
The Indian Post Office (Bombay 
Amendment) Regulation 1942 
The whole 
13.  195
6 
Bombay 
Act 
XXXII 
The Indian Trade Unions (Bombay 
Amendment) Act, 1956 
The whole 
14.  195
0 
Bombay 
Act 
XXIII 
The Local Authorities Census 
Expenses Contribution Act, 1950 
The whole 
15.  195
0 
Bombay 
Act XXII 
The Bombay Merged Areas Enclaves 
and Specified Area (Amendment of 
Laws) Act, 1950 
The whole 
16.  187
6 
Bombay 
Act XV 
The Municipal Debentures Act, 1876 The whole 
17.  194
8 
Bombay 
Act  LXI 
The Press and Registration of Books 
(Bombay Amendment) Act, 1948 
The whole 
18.  194
9 
LIII The Repealing and Amending Act, 
1949 (Bombay Act LIII of 1949)  
The whole 
19.  194
9 
XXX The SecondRepealing and Amending 
Act, 1949 
The whole 
13 
 
 
20.  195
1 
Bombay 
Act 1 
The Requisitioned Land 
(Continuance of Powers) (Bombay 
Amendment) Act, 1951  
The whole 
21.  195
0 
Bombay 
Act LXII 
The WatwaVazifadari Rights 
Abolition Act, 1950 
The whole 
PART ‘B’ 
COORG AREA REGIONAL LAWS 
 
SL 
No. 
Year Act 
No. 
Short Title Extent of 
Repeal 
(1)  (2)  (3)  (4) (5) 
1. 1950 Coorg Act 
IV 
The Vaccination Act, 1950 The whole 
 
PART ‘C’ 
GULBARGA AREA REGIONAL LAWS 
 
SL 
No. 
Year Act 
No. 
Short Title Extent of 
Repeal 
(1)  (2)  (3)  (4) (5) 
1. 1956 Hyderab
ad Act, 
XLIX 
The Abnus Leaves Act, 1956 The whole 
2. 1343
F 
Hyderab
ad Act  
IX 
The Children Protection Act, 1343F The whole 
3 1953 Hyderab
ad Act XI 
The Code of Civil Procedure 
(Hyderabad Amendment) Act, 1953 
The whole 
4 1953 Hyderab
ad Act 
XVIII 
The Code of Civil Procedure 
(Hyderabad Second Amendment) Act, 
1953 
The whole 
5 1350
F 
Hyderab
ad Act 
XII 
The Court of Wards Act, 1350F The whole 
6 1953 Hyderab
ad Act 
VII 
The Evacuee Interest (Separation) 
Supplementary Act, 1953 
The whole 
7 1356
F 
Hyderab
ad Act 
XXIII  
The Fisheries Act, 1356F – Amended 
by Karnataka Act 13 of 1965 
The whole 
8 1954 Hyderab
ad Act 
The Hindu Women’s Rights to 
Property (Extension to Agricultural 
The whole 
14 
 
 
XXXII Land) Act, 1954 
9 1358
F 
Hyderab
ad 
Regulatio
n VII 
The Military Governor’s 
Administration Regulation, 1358F 
The whole 
10 1956 Hyderab
ad Act II 
The Municipal Corporation Act, 1956 The whole 
11 1956 Hyderba
d Act 
XXXVII 
The Nanded Sikh Gurudwara 
Sachkhand Shri HazurAphalnagar 
Sahib Act, 1956 
The whole 
12 1950 Hyderab
ad Act 
XXIV 
The Nizam’s Trust Deeds (Validation) 
Act, 1950 
The whole 
13 1318 
F 
Hyderab
ad Act II 
The Protection of Houses from the 
Floods of Mossi River Act, 1318 F 
The whole 
14 1358 
F 
Hyderab
ad 
Regulatio
n XXXIX 
The Salar Jung Estate 
(Administration) Regulation, 1358 F 
The whole 
15 1359 
F 
Hyderab
ad 
Regulatio
n X 
The Special Tribunal (Termination and 
Special Judges) Appointment  
Regulation, 1359  
The whole 
16 1951 Hyderab
ad Act 
XXIV 
The Vaccination Act, 1951 The whole 
PART ‘D’ 
MANGALORE – KOLLEGAL AREA REGIONAL LAWS 
 
SL 
No. 
Year Act 
No. 
Short Title Extent of 
Repeal 
(1)  (2)  (3)  (4) (5) 
1. 1948 Madra
s Act 
XIV 
The Aided Institution (Prohibition of 
Transfer of Property) Act, 1948 
The whole 
2. 1953 Madra
s Act 
XVII 
TheMetturCanals Irrigation Cess Act, 
1953 
The whole 
3 1950 Madra
s Act  
XXXI 
The Consolidated Fund (Charged 
Expenditure) Act, 1950  
The whole 
4 1902 Madra
s Act I 
The Court of Wards Act,1902 The whole 
5 1949 Madra The Essential Articles Control and The whole 
15 
 
 
s Act 
XXIX 
Requisitioning (Temporary Powers) Act, 
1949 
6 1956 Madra
s Act 
VI 
The Essential Articles Control and 
Requisitioning (Temporary Powers Re-
enacting) Act, 1956 
The whole 
7 1953 Madra
s Act 
VII 
The Evacuee Interest (Separation) 
Madras Supplementary Act, 1953 
The whole 
8 1882 Madra
s Act 
XXI 
The MadrasForest (Validation) Act, 
1882 
The whole 
9 1955 Madra
s Act 
XVII 
The Hill Stations (Preservation of Trees) 
Act, 1955  
The whole 
10 1947 Madra
s Act 
XXVI 
The Hindu Women’s Rights to Property 
(Extension to Agricultural Land) Act, 
1947 
The whole 
11 1929 Madra
s Act 
III 
The Jains Succession Act, 1929 The whole 
12 1953 Madra
s Act 
XI 
The Lignite (Acquisition of Land) Act, 
1953  
The whole 
13 1898 Madra
s Act V 
The Malabar Wills Act, 1898 The whole 
14 1938 Madra
s Act 
XIX 
The Minor Ports Funds Act, 1938 The whole 
15 1936 Madra
s Act 
III 
The Registration (Madras Amendment) 
Act, 1935 
The whole 
PART ‘E’ 
MYSORE AREA REGIONAL LAWS 
 
SL 
No. 
Year Act 
No. 
Short Title Extent of 
Repeal 
(1)  (2)  (3) (4) (5) 
1.  1947 Mysore 
Act XXX 
The Aided Institutions (Prohibition of 
Transfer of Property) Act, 1949 
The 
whole 
2.  1952 Mysore 
Act XIV 
The Code of Civil Procedure (Mysore 
Amendment) Act, 1952 
The 
whole 
3.  1953 Mysore 
Act II 
The Evacuee Interest (Separation) Mysore The 
16 
 
 
Supplementary Act, 1953 whole 
4.  1938 Mysore 
Act X 
The Government Savings Certificates Act, 
1938 
The 
whole 
5.  1894 Mysore 
Act V 
The Prisoners’ Testimony Act, 1894 The 
whole 
6.  1893 Mysore 
Act I 
The Public Accountants Default Act, 1893 The 
whole 
7.  1994 Karnatak
a Act 18 
The Karnataka Taxation Laws (Amendment) 
Act, 1994 
The 
whole 
8.  1995 Karnatak
a Act 6 
The Karnataka Taxation Laws (Amendment) 
Act, 1995 
The 
whole 
9.  1997 Karnatak
a Act 7 
The Karnataka Taxation Laws (Amendment) 
Act, 1997 
The 
whole 
10.  1998 Karnatak
a Act 3 
The Karnataka Taxation Laws (Amendment) 
Act, 1998 
The 
whole 
 
The above translation of ಕರ್ನಾಟಕ ಕೆಲವು ಅಧಿನಿಯಮಗಳು ಮತ್ತ ು ಪ್ರ ಾ ದೇಶಿಕ 
ಕಾನೂನುಗಳನು ು  ನಿರಸನಗೊಳಿಸುವ ಅಧಿನಿಯಮ, 2020 (2020 ರ ಕರ್ನಾಟಕ 
ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ : 52) 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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