The KARNATAKA VILLAGE DEFENCE PARTIES (REPEAL) ACT, 2004

 147
KARNATAKA ACT NO. 16  OF 2004 
THE KARNATAKA VILLAGE DEFENCE PARTIES (REPEAL) ACT, 2004 
Arrangement of Sections 
Statement of Objects and Reasons 
Sections: 
 1. Short title and commencement 
 2. Repeal of Karnataka Act 34 of 1964 
 
STATEMENT OF OBJECTS AND REASONS 
 Since the institution of Dalapthis has lost its utility and has become obsolete, and 
meanwhile the Village Defence Parties and Dalapathis filed a Writ Petition No. 44615-686/2002 
before the High Court of Karnataka for payment of remuneration. The High Court of Karnataka 
in the said Writ Petition has given a direction to take a decision on the request of the petitioners 
as per the Karnataka Village Defence Parties Rules, 1965. 
In view of the above, it is considered necessary to repeal the Karnataka Village Defence 
Parties Act, 1964. 
Hence the Bill. 
 (LC Bill No.6 of  2004) 
 
 148
KARNATAKA ACT NO. 16  OF 2004 
(First published in the Karnataka Gazette Extra-ordinary on the  Eighth day of March, 2004) 
THE KARNATAKA VILLAGE DEFENCE PARTIES (REPEAL) ACT, 2004 
(Received the assent of the Governor on the Fourth day of March, 2004) 
 An Act to repeal the Karnataka Village Defence Parties Act, 1964. 
 Whereas it is expedient to repeal the Karnataka Village Defence Parties Act, 1964 
(Karnataka Act 34 of 1964) for the purposes hereinafter appearing; 
 Be it enacted by the Karnataka State Legislature in the fifty fifth year of the Republic of 
India as follows:- 
 1. Short title and commencement.- (1) This Act may be called the Karnataka Village 
Defence Parties (Repeal) Act, 2004. 
 (2) It shall come into force at once. 
 2. Repeal of Karnataka Act 34 of 1964.- The Karnataka Village Defence Parties Act, 
1964 (Karnataka Act 34 of 1964), is hereby repealed: 
Provided that such repeal shall not affect  anything done, any action taken or any right 
obligation or liability accrued or incurred under the repealed Act prior to the date of such repeal. 
 
 

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