The KARNATAKA REPEALING OF CERTAIN ENACTMENTS ACT, 2017

 
 
KARNATAKA ACT NO 47 OF 2017 
 
THE KARNATAKA REPEALING OF CERTAIN ENACTMENTS ACT, 2017 
Arrangement of Sections  
 
STATEMENT OF OBJECTS AND REASONS 
 
Sections: 
 
1. Short title and Commencement  
2. Definitions  
3. Repeal of certain enactments  
4. Savings 
     Frist Schedule 
     Second Schedule 
 
 
 
 
STATEMENT OF OBJECTS AND REASONS 
 
 
 Amending Act 47 of 2017.- It is considered necessary to repeal the amendment 
Acts from the year 2012 to 2015 and also laws which are redundant or have lost their 
significance as suggested by the Government of India and as recommended by the Law 
Commission of India in i ts 248 th, 249 th and 251 st Reports and by the Ramanujam 
Committee constituted by the office of the Prime Minister of India.  In particular, 
Improvement in Towns Act, 1850 (26 of 1850) and the Bangalore Marriages Validating Act, 
1936 (16 of 1936), which are recommended by the Law Commission of India, and as well as 
Ramanujam Committee, are also included in this repealing of certain enactments Bill, 
2017.  
 
 Hence, the Bill. 
 
[L.A. Bill No.39 of 2017, File No. Samvyashae 40 Shasana 2017] 
[Article 246 and matters in   List II and III of seventh schedule to the Constitution of India] 
 
 
  
 2 
 
KARNATAKA ACT NO 47 OF 2017 
(First Published in the Karnataka Gazette Extra-ordinary on the 8th day of December, 2017) 
 
THE KARNATAKA REPEALING OF CERTAIN ENACTMENTS ACT, 2017 
(Received the assent of the Governor on the  6th day of December, 2017) 
 
An Act to repeal certain enactments in the State of Karnataka.  
Whereas it is expedient to repeal certain enactments in force in the State.  
Be it enacted by the Karnataka State Legislature in the sixty eighth year of the 
Republic of India as follows:-  
1. Short title and Commencement.-  (1) This Act may be called the Karnataka 
Repealing of Certain Enactments Act, 2017.  
(2) It shall come into force at once.  
2. Definitions.- In this Act, unless the context otherwise requires, "Schedule" means 
a Schedule annexed to this Act.  
3. Repeal of certain enactments. - The enactments specified in the First and 
Second Schedule are hereby repealed to the extent mentioned in the fifth column thereof.   
4. Savings.- (1) The repeal by this Act of any enactment,- 
(i)  shall not affect any other enactment in which the repealed enactment has been 
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 proceeding in respect thereof, or any release or disc harge 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 hereby 
repealed;  
(iv) shall not revive or restore any jurisdiction, office, custom, liabilitiy, right, title, 
privilege, restriction, exemption, usage, practice, procedure or other matter or thing not 
now existing or in force;  
(v) nor shall the repeal of the Approp riation 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 take n and/ or continued as if the said Acts are not repealed by 
this Act;  
 (2) For the removal of doubts it is hereby declared that where this Act repeals any 
enactment by which,-   
(i) the text of any other enactment, was amended by the express addition, omi ssion, 
insertion or substitution of any matter, the repeal shall not affect the continuance of any 
such amendment made by the enactment 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 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  
 3 
(iii) any other enactment has been amended or repealed or ex tended 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 sections 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. 
 
 
First Schedule 
Repealed Enactments 
(See Sections 2 and 3) 
SL. 
No. Year Act 
No. 
Short Title Extent of 
Repeal 
(1) (2) (3) (4) (5) 
1. 2012 2 The Karnataka Stamp (Second Amendment) Act, 2011. The whole 
2. 2012 3 The Mysore (Religious and Charitable) Inams Abolition 
(Karnatka Amendment) Act, 2011. 
The whole 
3. 2012 4 The Karnataka Appropriation (No.5) Act, 2011.  The whole 
4. 2012 5 The Karnataka Appropriation (No.6) Act, 2011. The whole 
5. 
2012 
6 The Karnataka Town And Country Planning (Amendment) 
Act, 2011. 
The whole 
except 
Section 4 
6. 
2012 
7  The Karnataka Scheduled Castes, Scheduled Tribes and 
Other Backward Classes (Reservation of Appointment 
etc.,) (Amendment) Act, 2011. 
The whole 
7. 2012 9 The Karnataka Land Revenue (Second Amendment) Act, 
2011. 
The whole 
8. 2012 12  The Karnataka Hindu Religious Institutions and 
Charitable Endowments (Second Amendment) Act, 2011. 
The whole 
9. 2012 13 The Karnataka Appropriation Act, 2012. The whole 
10. 2012 14 The Karnataka Motor Vehicles Taxation (Amendment) Act, 
2012. 
The whole 
11. 2012 15 The Karnataka Stamp (Amendment) Act, 2012. The whole 
12. 2012 16 The Karnataka Appropriation (Vote on account) Act, 
2012. 
The whole 
13. 2012 17  The Karnataka Value Added Tax (Amendment) Act, 2012. The whole 
14. 2012 18 The Karnataka Taxation Laws (Amendment) Act, 2012. The whole 
15. 2012 19 The Karnataka Municipalities and Certain Other Law 
(Amendment) Act, 2011. 
The whole 
16. 2012 20 The Karnataka Municipal Corporations and Certain Other 
Law (Amendment) Act, 2012. 
The whole 
17. 2012 22 The Karnataka Legislature Salaries, Pensions and 
Allowances (Amendment) Act, 2012. 
The whole 
18. 2012 25 The Karnataka Appropriation (No.2) Act, 2012. The whole 
19. 2012 26 The Karnataka Appropriation (No.3) Act, 2012. The whole 
20. 2012 27  The Karnataka Value Added Tax (Second Amendment) 
Act, 2012. 
The whole 
21. 2012 28 The Karnataka Co-operative Societies (Second The whole 
 4 
SL. 
No. Year Act 
No. 
Short Title Extent of 
Repeal 
(1) (2) (3) (4) (5) 
Amendment) Act, 2010. 
22. 
2012 
29 The Karnataka Motor Vehicles Taxation (Second 
Amendment) Act, 2012. 
The whole 
except 
Section-5 
23. 2012 30 The Karnataka Police (Amendment) Act, 2012. The whole 
24. 2012 31 The Karnataka Municipal Corporations and Certain Other 
Law (Second Amendment) Act, 2012. 
The whole 
25. 2012 32 The Karnataka Municipalities and Certain Other Law 
(Amendment) Act, 2012. 
The whole 
26. 
2012 
33 The Karnataka Homoeopathic Practitioners (Amendment) 
Act, 2012. 
The whole 
except 
Section-5 
27. 2012 34 The Karnataka Command Areas Development 
(Amendment) Act, 2012. 
The whole 
28. 2012 35 The Karnataka Veterinary, Animal and Fisheries Science 
University (Amendment) Act, 2012. 
The whole 
29. 2012 36 The Karnataka Guarantee of Services to Citizens 
(Amendment) Act, 2012. 
The whole 
30. 2012 37 The Karnataka Private Medical Establishments 
(Amendment) Act, 2012. 
The whole 
31. 
2012 
38 The University of Agricultural Sciences and Certain Other 
Law (Amendment) Act, 2012. 
The whole 
except 
Section 4 
32. 2013 1 The Karnataka Appropriation (No.4) Act, 2012. The whole 
33. 2013 3 The Karnataka Co-operative Societies (Amendment) Act, 
2012.   
The whole 
34. 2013 4 The Karnataka Souharda Sahakari (Amendment) Act, 
2012. 
The whole 
35. 2013 5 The Karnataka Local Authorities (Prohibition of Defection) 
(Amendment) Act, 2012. 
The whole 
36. 2013 7 The Karnataka Legislature Salaries, Pensions and 
Allowances (Second Amendment) Act, 2012. 
The whole 
37. 2013 8 The Karnataka Legislature Salaries, Pensions and 
Allowances (Third Amendment) Act, 2012. 
The whole 
38. 2013 11 The Karnataka Land Revenue (Third Amendment) Act, 
2011. 
The whole 
39. 2013 24 The Karnataka Appropriation Act, 2013. The whole 
40. 2013 25 The Karnataka Appropriation (Vote on account) Act, 
2013. 
The whole 
41. 
2013 
26 The Karnataka Excise (Amendment) Act, 2013. The whole 
except 
Section-4 
42. 2013 27 The Karnataka Taxation Laws (Amendment) Act, 2013. The whole 
43. 2013 28 The Bangalore Water Supply and Sewerage (Amendment) 
Act, 2013. 
The whole 
 5 
SL. 
No. Year Act 
No. 
Short Title Extent of 
Repeal 
(1) (2) (3) (4) (5) 
44. 2013 29 The Karnataka Stamp (Amendment) Bill, 2013. The whole 
45. 2013 30 The Karnataka Motor Vehicles Taxation (Amendment) Act, 
2013. 
The whole 
46. 2013 31 The Karnataka Electricity (Taxation on Consumption) 
(Amendment) Act, 2013. 
The whole 
47. 2013 32 The Karnataka Value Added Tax (Amendment) Act, 2013. The whole 
48. 2013 34 The Mysore Palace (Acquisition and Transfer) 
(Amendment) Act, 2013. 
The whole 
49. 2013 38 The Karnataka Agricultural Produce Marketing 
(Regulation and Development) (Amendment) Act, 2013. 
The whole 
50. 2013 49 The Karnataka Police (Amendment) Act, 2013. The whole 
51. 2013 51 The Karnataka Land Revenue (Amendment) Act, 2012. The whole 
52. 2013 52 The Karnataka Appropriation (No.2) Act, 2013. The whole 
53. 2013 53 The Karnataka Taxation Laws (Second Amendment) Act, 
2013. 
The whole 
54. 2013 54 The Karnataka Value Added Tax (Second Amendment) 
Act,2013. 
The whole 
55. 2013 55 The Karnataka Municipal Corporations (Amendment) Act, 
2013. 
The whole 
56. 2013 57 The Karnataka Town And Country Planning And Certain 
Other Laws (Amendment) Act, 2009. 
The whole 
57. 2013 58 The Karnataka Government Parks (Preservation) 
(Amendment) Act, 2013. 
The whole 
58. 2013 59 The Karnataka Appropriation (No.3) Act, 2013. The whole 
59. 2013 60 The Karnataka Municipal Corporations (Amendment) Act, 
2013. 
The whole 
60. 2013 61 The Karnataka Prevention of Dangerous Activities of 
Bootleggers, Drug-offenders, Gamblers, Goondas, 
Immoral Traffic offenders and Slum-grabbers 
(Amendment) Act, 2009. 
The whole 
61. 2013 63 The Karnataka Appropriation (No.4) Act, 2013. The whole 
62. 2013 64  The Karnataka Regulation of Stone Crushers 
(Amendment) Act, 2013. 
The whole 
63. 2013 66 The Karnataka Land Revenue (Amendment) Act, 2013. The whole 
64. 2013 67 The Karnataka Town and Country Planning and Certain 
Other Laws (Amendment) Act, 2013. 
The whole 
65. 2014 1 The Rajiv Gandhi University of Health Sciences 
(Amendment) Act, 2013.
 
 
The whole 
66. 2014 2 The Karnataka Slum Areas (Improvement and Clearance) 
(Amendment) Act, 2013. 
The whole 
67. 2014 3 The Karnataka Industries (Facilitation) (Amendment) Act, 
2013. 
The whole 
68. 2014 4 The Karnataka State Commission for women 
(Amendment) Act, 2013.  
The whole 
 6 
SL. 
No. Year Act 
No. 
Short Title Extent of 
Repeal 
(1) (2) (3) (4) (5) 
69. 2014 5 The Karnataka Agricultural Produce Marketing 
(Regulation and Development) (Second Amendment) Act, 
2013. 
The whole 
70. 2014 6 The Universities of Agricultural Sciences (Amendment) 
Act, 2013. 
The whole 
71. 2014 8 The Karnataka Legislature Salaries, Pensions and 
Allowances (Amendment) Act, 2014. 
The whole 
72. 2014 10 The Karnataka Town and Country Planning (Amendment) 
Act, 2014. 
The whole 
73. 2014 11 The Karnataka Excise (Amendment) Act, 2014. The whole 
74. 2014 13 The Karnataka Appropriation (Vote on account) Act, 
2014. 
The whole 
75. 2014 14 The Karnataka Taxation Laws (Amendment) Act, 2014. The whole 
76. 2014 15 The Karnataka Value added tax (Amendment) Act, 2014. The whole 
77. 2014 16 The Karnataka Appropriation Act, 2014. The whole 
78. 2014 17 The Karnataka Fiscal Responsibility (Amendment) Act, 
2014. 
The whole 
79. 2014 18 The Karnataka Motor Vehicles Taxation (Amendment) Act, 
2014. 
The whole 
80. 2014 19 The Karnataka Stamp (Amendment) Act, 2014. The whole 
except 
Section 4 
81. 2014 20 The Karnataka Agricultural Produce Marketing 
(Regulation and Development (Amendment) Act, 2014. 
The whole 
82. 2014 21 The Karnataka Municipal Corporations (Amendment) Act, 
2014. 
The whole 
83. 2014 22 The Visvesvaraya Technological University (Amendment) 
Act, 2011 
The whole 
84. 2014 23 The Karnataka Panchayat Raj (Second Amendment) Act, 
2013 
The whole 
except 
Section-4 
85. 2014 24 The Karnataka Appropriation (No.2) Act, 2014. The whole 
86. 2014 25 The Karnataka Appropriation (No.3) Act, 2014. The whole 
87. 2014 26 The Karnataka Land Revenue (Amendment) Act, 2014 The whole 
88. 2014 27 The Karnataka Land Reforms and Certain other Law 
(Amendment) Act, 2014 
The whole 
89. 2014 28 The Karnataka Sugarcane (Regulation of purchase and 
Supply) (amendment) Act, 2014 
The whole 
90. 2014 30 The Karnataka Home Guards (Amendment) Act, 2014 The whole 
91. 2014 31 The Karnataka Sakala Services (Amendment) Act, 2014 The whole 
92. 2014 33 The Karnataka State commission for Backward Classes 
(Amedment) Act, 2014 
The whole 
93. 2014 34 The Karnataka Souharda Sahakari (Amendment) Act, 
2014 
The whole 
 7 
SL. 
No. Year Act 
No. 
Short Title Extent of 
Repeal 
(1) (2) (3) (4) (5) 
94. 2014 35 The Karnataka Co-Operative Societies (Amendment) Act, 
2014 
 
The whole 
95. 2014 36 Sri Malai Mahadeswarawamy Kshethra Development 
Authority (Amendment) Act, 2014 
The whole 
96. 2014 37 The Universities of Agricultural Sciences (Amendment) 
Act, 2014  
The whole 
97. 2015 01 The Karnataka Appropriation (No.4) Act, 2014. The whole 
98.  2015 02 The Karnataka Land Reforms and Certain Other Law 
(Amendment) Act, 2014.   
The whole 
99.  2015 03 The Karnataka Stamp (Second Amendment) Act, 2014  The whole 
100 2015 04 The Karnataka Education (Amendment) Act, 2014.   The whole 
101.  2015 05 The Karnataka Value Added Tax (Second Amendment) 
Act, 2014.  
The whole 
102.  2015 06 The Karnataka Municipalities and Certain Other Law 
(Amendment) Act, 2014.   
The whole 
103.  2015 07 The Karnataka Land Revenue (Second Amendment) Act, 
2012. 
The whole 
104.  2015 08  The Karnataka Preservation of Trees (Amendment) Act, 
2014.     
The whole 
105.  2015 09 The Karnataka Court Fees and Suits Valuation 
(Amendment) Act, 2014.   
The whole 
106.  2015 12 The Karnataka Appropriation Act, 2015 The whole 
107.  2015 11 The Karnataka State Universities (Amendment) Act, 2014. The whole 
except 
section 4 
108.  2015 13 The Karnataka Appropriation (Vote On Account) Act, 
2015 
The whole 
109.  2015 14 The Karnataka Taxation Laws (Amendment) Act, 2015 The whole 
110.  2015 15 The Karnataka Value Added Tax (Amendment) Act, 2015 The whole 
111.  2015 16 The Karnataka Stamp (Amendment) Act, 2015 The whole 
112.  2015 17  The Karnataka Panchayath Raj (Amendment) Act, 2015 The whole 
113.  2015 18 The Karnataka Legislature Salaries, Pensions And 
Allowances (Amendment) Act, 2015 
The whole 
114.  2015 19 The Karnataka Ministers Salaries And Allowances 
(Amendment) Act, 2015 
The whole 
115.  2015 20 The Karnataka Transparency In Public Procurements 
(Amendment) Act, 2015 
The whole 
116.  2015 23 The Karnataka State Civil Services (Regulation Of 
Transfer Of Teachers) (Amendment) Act, 2015 
 
The whole 
117.  2015 24  The  University Of Horticultural Sciences (Amendment)  
Act, 2015 
The whole 
118.  2015 27 The Karnataka Appropriation (No. 2) Act, 2015 The whole 
 8 
SL. 
No. Year Act 
No. 
Short Title Extent of 
Repeal 
(1) (2) (3) (4) (5) 
119.  2015 28  The Karnataka Appropriation (No.3) Act, 2015 The whole 
120.  2015 30 The Karnataka Small Cause Courts And Certain Other 
Law (Amendment) Act, 2015. 
The whole 
121.  2015 31 The Karnataka Land Revenue (Amendment) Act, 2015 
 
The whole 
122.  2015 32  The Karnataka State Civil Services (Regulation Of 
Transfer Of Teachers) (Second Amendment) Act, 2015 
The whole 
123.  2015 33 The Karnataka Land Reforms (Amendment) Act, 2015 The whole 
124.  2015 34  The Karnataka State Universities (Amendment) Act, 2015 The whole 
except 
Sections 7 
and 8. 
125.  2015 35  The Karnataka Lokayukta (Amendment) Act, 2015 The whole 
126.  2015 36 The Visveswaraiah Technological University (Amendment) 
Act, 2015 
The whole 
127.  2015 37  The Karnataka Veterinary, Animal And Fisheries 
Sciences University (Amendment) Act, 2014 
The whole 
128.  2015 38 The Karnataka Town And Country Planning (Amendment) 
Act, 2015 
The whole 
129.  2015 39  The Karnataka Professional Educational Institutions 
(Regulation Of Admission And Determination Of Fee) 
(Amendment) Act, 2015 
The whole 
130.  2015 40 The Karnataka Appropriation (No. 5) Act, 2015 The whole 
131.  2015 41 The Karnataka Forest (Amendment) Act, 2015 The whole 
132.  2015 42 The Karnataka Municipal Corporation  and certain other 
law  (Amendment) Act, 2015.  
The whole 
133.  2015 43 The Karnataka Industries (Facilitation) (Amendment) Act, 
2015 
The whole 
134.  2015 44 The Karnataka Pachayat Raj (Second Amendment) Act, 
2015. 
The whole 
 
Second Schedule 
Repealed Enactments 
(See Sections 2 and 3) 
 
SL. 
No. 
Year Act 
No. 
Short Title Extent of 
Repeal 
(1) (2) (3) (4) (5) 
1. 1850 26 Improvement in Towns Act, 1850. The whole 
2. 1936 16 The Bangalore Marriages Validating Act, 1936. The whole 
3. 1971 10 The Mysore Appropriation (Vote and Account) Act, 
1971 
The whole 
4. 1971 11 The Mysore Appropriation  Act, 1971 The whole 
5. 1971 27 The Mysore Appropriation (No.2) Act, 1971 The whole 
6. 1989 28 The Karnataka Appropriation Act, 1989. The whole 
7. 2008 07 The Karnataka Appropriation (Vote on account) Act, 
2008. 
The whole 
 9 
8. 2008 08 The Karnataka Appropriation Act, 2008. The whole 
 
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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 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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