The KARNATAKA REPEALING (REGIONAL LAWS) ACT, 2011

KARNATAKA ACT NO. 36 OF 2011 
THE KARNATAKA REPEALING  (REGIONAL LAWS) ACT, 2011 
Arrangement of Sections 
Statement of Objects and Reasons 
Sections: 
1. Short title and commencement 
2. Definitions 
3. Repeal of certain laws 
4. Savings 
  Schedule 
STATEMENT OF OBJECTS AND REASONS 
  Act 36 of 2011.-  The Government has constituted a One Man Committee headed by             
Sri K.R. Chamayya, Retd. Law Secretary and Retd. Wise Chairman of Karnataka Administrative 
Tribunal to suggest repeal of all obsolute regional Acts inforce in the different areas of the State 
i.e. Belgaum Area, Coorg District, Gulbarga Area, Mangalore and Kollegal Area and Mysore Area 
and to prepare volumes of such of those Acts which are considered to be necessary.  In the 
second phase, Committee has recommended to repeal 40 Acts of Belgaum Area Regional Laws, 
01 Act of Coorg District Area Regional Laws, 05 Acts of Gulbarga Area Regional Laws, 36 Acts of 
Mangalore and Kollegal Area, 05 Acts of Old Mysore Area the Government agrees with the 
suggestion of the Committee. 
  Hence the Bill.   
[L.C. Bill No. 6 of 2011, File No.Samvyashae 8 Shasana 2010] 
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 2
KARNATAKA ACT NO. 36 OF 2011 
(First published in the Karnataka Gazette Extra-ordinary on the Sixteenth day of July, 2011) 
THE KARNATAKA REPEALING  (REGIONAL LAWS) ACT, 2011 
(Received the assent of the Governor on the Fourteenth  day of July, 2011) 
  An Act to repeal certain regional laws and to amend certain other laws in force in the State. 
          Whereas it is expedient to repeal certain regional laws in force in one or other Areas of the 
State and to amend cer-tain such  and other laws in force in the State. 
  Be it enacted by the Karnataka State Legislature in the Sixty-Second year of the Republic 
of India as follows:- 
 1. Short title and commencement .- (1) This Act may be called the Karnataka Repealing 
(Regional Laws) Act, 2011. 
 (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 States of Bombay, Coorg, Hyderabad, 
Madras and Mysore immediately before 1
st 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 laws.- The regional laws specified in the  Schedule as in force in the 
respective Areas of the State are hereby repealed. 
 4. Savings.-  (1) The repeal by this Act of any regional law shall not affect any other law in 
which the repealed law has been applied, incorporated or referred to; 
  and this Act 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 discharge of or from 
any debt, penalty, obligation, liability, claim or dem and, or any indemnity already granted, or the 
proof of any past act or thing;  
  nor shall this Act 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 recognized or derived by, in or from any law hereby repealed; 
  nor shall the repeal by this Act of any regional law revive or restore any office, custom, 
liability, right, title, privilege, restriction, exemption, usage, practice, procedure, merger  or other 
matter or thing not now existing or in force; 
  nor 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 
 3
authority and such audit,  accounting, investigation, inquiry or action could be taken and or 
continued as if the said Acts are not repealed by this Act; 
  nor shall the repeal of any regional law shall affect any proceedings initiated or to be 
initiated under that law before any court or other authority to challenge, or to enforce, the rights 
conferred by that law and those proceedings shall be continued and disposed off in accordance 
with that law as if the said law is not repealed by this Act. 
 (2) For the removal of doubts it is hereby declared that where this Act repeals any regional law 
by which,- 
 (i) the text of any other law, was amended by  the express addition, omission, insertion or 
substitution of any matter, or extended to any area of the State, the repeal shall not affect the 
continuance of any such amendment or extensi on made by the law so repealed and in operation 
at the commencement of this Act; 
 (ii) any action taken (including any rule or or der 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 merger, or extension or restoration or restoration has taken 
place or any direction has been given, the repeal shall not affect the operation of such validation 
or saving or transfer or declaration or direction or merger, or extension and in operation at the 
commencement of this Act; and 
 (iii) any other law has been amended or repealed or extended to the State of Karnataka or any 
part thereof 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 and amendment of a law by this 
Act. 
 
SCHEDULE 
(See section 3) 
REPEALED REGIONAL LAWS 
BELGAUM AREA  REGIONAL LAWS 
Sl. 
No. 
Year 
Act  
No. 
Short Title 
1.  1827 II Caste-questions, Pleaders (Regulation II of 1827) 
2.  1827 V Acknowledgment of debts; Interest; Mortgages (Regulation V of 
1827)  
3.  1827 VIII Administration of Estates (Regulation VIII of 1827) 
 4
Sl. 
No. 
Year 
Act  
No. 
Short Title 
4.  1827 XIII Criminal Courts (Substitution of Letter for Summons) (Regulation XIII 
of 1827)         
5.  1863 VII The Exemptions from Land-revenue (No. 2)  Act,  1863  (Act VII of 
1863 ) 
6.  1865 VII The Religious Endowments (Extension to Kanara)  Act, 1865  (Act VII 
of  1865)     
7.  1878 V The Bombay Abkari Act, 1878 (Act V of 1878) 
8.  1897 III The Female Infanticide Prevention (Amendment) Act, 1897 (Act III of 
1897)             
9.  1926 XI The Invalidation of Hindu Ceremonial Emoluments  Act,  1926 (Act XI 
of 1926)                
10.  1930 XXV The Bombay Local Fund Audit  Act,  1930 (Act XXV of 1930)      
11.  1935 XXV  The Bombay Public Trusts Registration  Act,  1935 (Act XXV of 
1935)                     
12.  1935 XVIII The Mussalman Wakf (Bombay Amendment)Act, 1935 (Act XVIII of 
1935) 
13.  1936 XXIII The Parsi Public Trusts Registration Act, 1936  (Act XXIII of 1936) 
14.  1942 II The Local Authorities Loans(Bombay Amendment)Act,1942  
15.  1942 XXX The Bombay Cotton Control Act,  1942 (Act  XXX of 1942) 
16.  1944 VIII The Bombay Growth of Foodcrops  Act, 1944 (Act VIII of 1944) 
17.  1944 X The Mussalman Wakf, Bombay Trusts  Registration and Parsi Public 
Trusts Registration (Amendment) Act, 1944 (Act X of 1944) 
18.  1945 XV The Mussalman Wakf (Bombay Amendment) Act, 1945 (Act XV of 
1945) 
19.  1947 XIV The Indian Registration (Bombay Amendment)  Act,  1947 (Act XIV of 
1947) 
20.  1947 XIX The Bombay Hindu Women’s Rights to Property (Extension to 
Agricultural Land) Act,  1947 (Act XIX of 1947)  
21.  1947 LXIV The Bombay Forward Contracts Control  Act,  1947 (Act LXIV of 
1947)                     
22.  1948 XXII The Bombay Refugees Act,  1948 (Act XXII 
of 1948)                      
23.  1948 XLV The Legal Practitioners (Bombay Amendment) Act, 1948  (Act XLV of 
1948)                   
 5
Sl. 
No. 
Year 
Act  
No. 
Short Title 
24.  1948 LIV The Bombay Lotteries and Prize Competitions Control and Tax  Act,  
1948 (Act LIV of 1948)  
25.  1948 LX The Code of Civil Procedure ( Bombay Amendment) Act,  1948  (Act 
LX of 1948)  
26.  1949 XXVII The Bombay Repatriated Prisoners Act , 1949 (Act XXVII 1949)  
27.  1949 XXXIII The Bombay Bhagdari and Narwadari Tenures Abolition  Act,  1949 
(Act XXXIII of 1949)  
28.  1950 LIV The Bombay National Parks  Act, 1950  (Act LIV of  1950)                   
29.  1950 LX The Bombay Paragana and Kulkarni Watans (Abolition)  Act, 1950 
(Act LX of 1950)                     
30.  1951 VI The Press and Registration of Books (Bombay Amendment) Act, 
1951 (Act VI of 1951)  
31.  1953 XXXVIII The Bombay Land Tenures Abolition (Amendment) Act, 1953 (Act 
XXXVIII of 1953)    
32.  1953 XLII The Bombay Personal Inams Abolition Act, 1952  (Act XLII of  1953)  
33.  1953 LXX The Bombay Service Inams (Use ful to Community) Abolition  Act, 
1953 (Act LXX of 1953)                 
34.  1954 V The Bombay Registration of Marriages  Act, 1953  (Act V of 1954)        
35.  1953 XXXIX The Bombay Merged Territories and Areas (Jagirs  Abolition) Act, 
1953 (Act  XXXIX of 1954)                
36.  1955 XXII The Bombay Merged Territories Miscellaneous Alienations  Abolition 
Act, 1955 (Act XXII of 1955)                 
37.  1955 L The Bombay Paragana and Kulkarni Watans (Abolition) 
(Amendment) Act, 1955 (Act L of 1955)     
38.  1955 LI The Bombay Land Tenures Abolition (Amendment)  Act, 1955  (Act LI 
of 1955)                     
39.  1956 III The Bombay Aerial Ropeways  Act, 1955  (Act III of 1956)  
40.  1956 XXXVI The Industrial Employment (Standi ng Orders) (Bombay Amendment)  
Act, 1956 (Act XXXVI of 1956) 
41.  1956 XL The Bombay Land Tenures Abolition Amendment) Act, 1956  (Act XL 
of 1956) 
 
COORG DISTRICT REGIONAL LAWS 
Sl. Year Act Short Title 
 6
No. No. 
1. 1943 I The Coorg Public Health Act, 1943 (Coorg Act  I of 1943) 
 
GULBARGA AREA REGIONAL LAWS 
Sl. 
No. 
Year 
Act 
No. 
Short Title 
1. 1337 VI The Hyderabad  Cotton Cultivation and Transport  Act (1337 F. VI )        
2. 1950 XII The Hyderabad Infections Diseases Act 1950 (XII of 1950 
3. 1952 XII The Hyderabad  Jagirdars Debt Settlement Act, (1952 XII) 
4. 1955 VIII The Hyderabad Abolition of Inams Act (1955 VIII) 
5. 1956 X The Abolition of Inams (Amendment) Act, (1956 X) 
 
MANGALORE AND KOLLEGAL AREA REGIONAL LAWS 
Sl. 
No. 
Year Act No. Short Title 
1. 1817 VII The Madras Endowments and Escheats Regulation, 1817 (VII of 
1817)           
2. 1862 IV The Madras Enfranchised Inams Act, 1862 (IV of 1862)      
3. 1865 V The Madras District Police (Amendment) Act, 1865 (V of 1865)             
4. 1866 IV The Madras Enfranchised Inams Act, 1866 (IV of   1866) 
5. 1869 VIII The Madras Inams Act, 1869 (VIII of 1869 
6. 1886 IV The Railway Protection Act, 1886 (IV of 1886) 
7. 1899 IV The Madras Court of Wards (Amendment)  Act, 1899 (IV of 1899)         
8. 1904 II The Madras Impartible Estates Act, 1904 (II of 1904) 
9. 1908 I The Madras Estates Land Act, 1908 (I of 1908) 
10. 1920 XIII The Mulgeni Rent Enhancement Act,  1920 (XIII of 1920)   
11. 1934 VIII The Madras  Estates Land (Amendment) Act, 1934  (VIII of 1934) 
12. 1936 I The Madras Estates Land (Amendment) Act, 1935  (I of 1936) 
13. 1936 XIII The Madras Estates Land (Second Amendment) Act, 1936 (XIII of 
1936) 
14. 1936 XVIII The Madras  Estates Land (Third Amendment) Act, 1936  (XVIII of 
1936) 
15. 1937 VIII The Usurious Loans (Madras Amendment) Act, 1936 (VIII of 1937) 
 7
Sl. 
No. 
Year Act No. Short Title 
16. 1939 III The Madras  Public Health  Act, 1939 (III of 1939) 
17. 1943 III The Legal Practitioners (Madras Amendment) Act, 1943  (1943 of III) 
18. 1947 IX The Bar  Councils and Legal Practitioners  (Madras Amendment) Act, 
1947 (IX of 1947) 
19. 1947 XXX The M adras  Estates Land (Reduction of  Rent) Ac t, 1947 (XXX of 
1947) 
20. 1947 XXXII The Madras Marumakkattayam (Amendment)  Act, 1947  (XXXII of 
1947) 
21. 1947 XXXIV The Opium and Dangerous Drugs (Madras Amendment)  Act, 1947 
(XXXIV of 1947)                                 
22. 1948 XXVI The Madras Estates (Abolition and Conversion into Ryotwari )  Act, 
1948 (XXVI of 1948)    
23. 1949 XX The Madras Sugar Factories Control Act, 1949  (XX of 1949) 
24. 1949 XXVIII The Madras Jute Goods Control  Act, 1949 
(XXVIII of 1949)   
25. 1950 V The Madras Jute (Control of Prices and Sales)  Act,  1950  (V of 
1950)     
26. 1950 XVII The Legal Practitioners ( Madras Amendment) Act,  1950 (XVII of 
1950) 
27. 1950 XXXIV The Code of Civil Procedure (Madras Amendment) Act, 1950  (XXXIV 
of 1950) 
28. 1950 XXXVI The Madras Hereditary Village-offices (Amendment) Act, 1950 
(XXXVI of 1950) 
29. 1951 XVII The Madras  Estates (Abolition and Conversion into  Ryotwari)  
Amendment  Act, 1951 (XVII of 1951) 
30. 1951 XXXIX The Madras Estates Land (Reduction of Rent) Second  Amendment  
Act,  1951 (XXXIX of 1951) 
31. 1953 IX The Madras Estates (Abolition and Conversion into  Ryotwari)  
(Amendment)  Act, 1953 (IX of 1953) 
32. 1954 XXIII The Madras  Installation of Oil Engines (Temporary  Permission) Act,  
1954 (XXIII of 1954)       
33. 1954 XXVII The Madras Hindu Religious and Charitable Endowments  
(Amendment)  Act,  1954 (XXVII of 1954) 
34. 1954 XXXV The Indian Bar Councils ( Madras  Amendment) Act,  1954 (XXXV of 
 8
Sl. 
No. 
Year Act No. Short Title 
1954)  
35. 1954 XXXVIII The Mappilla Marumakkattayam  (Amendment)  Ac t, 1954  (XXXVIII 
of 1954) 
36. 1956 IX The Madras Hindu Religious and Charitable Endowments  
(Amendment) Act, 1956  (IX of 1956)      
                                                                                               
MYSORE AREA REGIONAL LAWS 
Sl. 
No. 
Year 
Act 
No. 
Short Title 
1. 1885 II The Excise (Spirits) Act 1885. ( Mysore Act  II of 1885) 
2. 1944 X The Mysore  Public Health Act 1944. (Mysore Act  X of 1944) 
3. 1944 XXIX The Mysore  Factories (Control of Dismantling) Act 1944.  (Mysore Act  
XXIX of 1944) 
4. 1948 XLIV The Mysore  Hindu Sagotra Marriage Validation Act  1948. (Mysore  Act 
XLIV of 1948) 
5. 1951 XXVII The Mysore Lotteries and Prize Competition Control and  Tax Act 1951. 
(Mysore Act  XXVII of 1951) 
 
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2011 (2011gÀ PÀ£ÁðlPÀ C¢s¤AiÀĪÀÄ ¸ÀASÉå: 36) be published in the Official Gazette under clause (3) 
of Article 348 of the Constitution of India. 
 
H.R.BHARDWAJ 
GOVERNOR OF KARNATAKA 
By Order and in the name of the Governor of Karnataka, 
G.K. BOREGOWDA 
Secretary to Government,  
Department of Parliamentary Affairs and Legislation 
 
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