Karnataka Repealing of Certain Enactments and Regional Laws Act, 2013

Karnataka Repealing of Certain Enactments and Regional Laws Act, 2013

The Karnataka Repealing of Certain Enactments and Regional Laws Act, 2013

(Karnataka Act No. 39 of 2013)

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(First Published in the Karnataka Gazette Extra-ordinary on the Nineteenth day of March, 2013)

(Received the assent of the Governor on the Fourteenth day of March, 2013)

An Act to repeal certain enactments and Regional Laws, 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 Sixty Fourth 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 and Regional Laws Act, 2013.

(2) It shall come into force at once.

Object & Reasons6

2. Definitions. - In this Act, unless the context otherwise requires, "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specified in the First Schedule, Second Schedule and Regional Laws specified in the third schedule are hereby repealed.

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 - (1) The repeal by this Act of any enactment,- (i) shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to ;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 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the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed ;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) 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 continued as if the said Acts are not repealed by this Act;

(vi) nor shall the repeal of Act 2 of 1973 and Act 38 of 1987 shall affect any proceedings initiated or to be initiated under these enactments before any court or other authority to challenge, or to enforce, the rights conferred by these enactments and those proceedings shall be continued and disposed off in accordance with these enactments as if the said enactments 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, omission, 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

(iii) any other enactment 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 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 Section 2 and 3)

Sl. No.	Year	Act No.	Short Title
1	2000	1	The Bangalore Development Authority (Amendment) Act, 1999
2	2000	2	The Karnataka Co-operative Societies (Second Amendment) Act, 1997
3	2000	3	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢s¤AiÀÄªÀÄ, 2000
4	2000	4	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢s¤AiÀÄªÀÄ, 2000
5	2000	5	The Karnataka Taxation Laws (Amendment) Act, 2000
6	2000	6	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2000
7	2000	7	The Karnataka Stamp and Certain Other Law (Amendment) Act, 2000
8	2000	8	The Karnataka Panchayat Raj (Amendment) Act, 2000 PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (wzÀÄÝ¥Àr) C¢s¤AiÀÄªÀÄ, 2000
9	2000	9	The Karnataka Sales Tax (Amendment) Act, 2000
10	2000	10	The Karnataka Rent Control (Amendment) Act, 2000
11	2000	11	The Karnataka Panchayat Raj (Second Amendment) Act, 2000 PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (JgÀqÀ£ÉÃ wzÀÄÝ¥Àr)C¢s¤AiÀÄªÀÄ, 2000
12	2000	12	The Karnataka Court-Fees And Suits Valuation (Amendment) Act, 2000
13	2000	13	The Karnataka Co-operative Societies (Amendment) Act, 2000
14	2000	14	The Karnataka Public Premises (Eviction of Unauthorised Occupants)(Amendment) Act, 2000
15	2000	15	The Karnataka Land Revenue (Amendment) Act, 2000
16	2000	16	§AiÀÄ®Ä ¹ÃªÉÄ ¥ÀçzÉÃ±Á©sªÀÈ¢Þ ªÀÄAqÀ° (wzÀÄÝ¥Àr) C¢s¤AiÀÄªÀÄ, 2000 The Bayaluseeme Development Board (Amendment) Act, 2000
17	2000	18	The Karnataka Appropriation (No.1) Act, 2000 PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå.1) C¢s¤AiÀÄªÀÄ, 2000
18	2000	19	The Karnataka Industrial Areas Development (Amendment) Act, 1999
19	2000	20	The Karnataka Forest and Certain Other Law (Amendment) Act, 2000
20	2000	21	The Karnataka Sales Tax and Excise Laws (Amendment) Act, 2000
21	2000	22	PÀ£ÁðlPÀ ¤gÀ¸À£ÀUÉÆ½¸ÀÄªÀ ªÀÄvÀÄÛ wzÀÄÝ¥Àr ªÀiÁqÀÄªÀ C¢s¤AiÀÄªÀÄ, 2000 The Karnataka Repealing and Amending Act, 2000
22	2000	23	¤¢ðμÀÖ PÁ£ÀÆ£ÀÄUÀ¼À£ÀÄß ¤gÀ¸À£ÀUÉÆ½¸ÀÄªÀ ªÀÄvÀÄÛ wzÀÄÝ¥Àr ªÀiÁqÀÄª C¢s¤AiÀÄªÀÄ, 2000 The Certain Laws Repealing and Amending Act, 2000
23	2000	24	The Karnataka Irrigation and Certain Other Law (Amendment) Act, 2000
24	2000	25	The Karnataka Sales Tax (Second Amendment) Act, 2000
25	2000	26	The Karnataka Entertainments Tax (Amendment) Act, 2000
26	2000	27	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå.2) C¢s¤AiÀÄªÀÄ, 2000
27	2000	31	The Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2000
28	2000	32	The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2000
29	2001	2.	The Karnataka Tax on Luxuries (Amendment) Act, 2001
30	2001	3.	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2001
31	2001	4.	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ, 2001
32	2001	5.	The Karnataka Taxation Laws (Amendment) Act, 2001
33	2001	6.	The Karnataka Stamp and Certain Other Law (Amendment) Act, 2001.
34	2001	7.	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2001.
35	2001	8.	The Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2001.
36	2001	9.	The Karnataka Municipal Corporations (Second Amendment) Act, 2000.
37	2001	10.	The Karnataka Agricultural Produce Marketing (Regulation) (Second Amendment) Act, 2001.
38	2001	11.	The Karnataka Shops and Commercial Establishments (Amendment) Act, 2001.
39	2001	12.	The Karnataka Improvement Boards (Amendment) Act, 2001.
40	2001	13.	The Karnataka Ministers Salaries and Allowances (Amendment) Act, 2000.
41	2001	14.	The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2000.
42	2001	15.	The Karnataka Excise (Amendment) Act, 2001.
43	2001	16.	The Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act, 2000.
44	2001	17.	The Karnataka Approration (No.2) Act, 2001 PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ (¸ÀASÉå: 2) C¢ü¤AiÀÄªÀÄ, 2001
45	2001	18.	PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ (¸ÀASÉå: 3) C¢ü¤AiÀÄªÀÄ, 2001.
46	2001	19.	gÉÆÃjPï ªÀÄvÀÄÛ zÉÃ«PÁgÁtÂ gÉÆÃjPï J¸ÉÖÃmï (Cdð£É ªÀÄvÀÄÛ ªÀUÁðªÀuÉ) (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2001. The Roerich and Devikarani Roerich Estate (Acquisition and Transfer) (Amendment) Act, 2001.
47	2001	20.	The Karnataka Forest (Amendment) Act, 2001.
48	2001	21.	The Karnataka Transparency in Public Procurements (Amendment) Act, 2001. PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ ¸ÀAUÀæºÀuÉUÀ¼À°è ¥ÁgÀzÀ±ÀðPÀvÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2001
49	2001	22.	The Karnataka Land Reforms (Amendment) Act, 2001.
50	2001	23.	The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2001.
51	2001	24.	The Karnataka Co-operative Societies (Second Amendment) Act, 2000.
52	2001	25.	The Tunga Bhadra Sugars (Devi Sugars) Limited (Acquisition and Transfer of Undertaking) (Repeal) Act, 2001. vÀÄAUÀ¨sÀzÀæ ¸ÀPÀÌgÉ (zÉÃ« ¸ÀPÀÌgÉ) ¤AiÀÄ«ÄvÀ (GzÀåªÀÄzÀ Ddð£É ªÀÄvÀÄÛ ªÀUÁðªÀuÉ) (¤gÀ¸À£À) C¢ü¤AiÀÄªÀÄ, 2001.
53	2001	26.	PÀ£ÁðlPÀ «zÀÄåZÀÒQÛ ¸ÀÄzsÁgÀuÁ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2001. The Karnataka Electricity Reform (Amendments) Act, 2001.
54	2001	27.	The Karnataka Electricity Board (Recovery of Dues) and other Law (Amendment) Act, 2001.
55	2001	28.	The Karnataka Municipalities (Amendment) Act, 2000.
56	2001	30.	The Karnataka Panchayat Raj (Third Amendment) Act, 2000. PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (ªÀÄÆgÀ£ÉÃ wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2000.
57	2001	31.	The Karnataka Municipal Corporations (Amendment) Act, 2000.
58	2001	32.	The Registration (Karnataka Amendment) Act, 2000.
59	2002	2.	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2002.
60	2002	3.	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ,, 2002
61	2002	4.	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2002.
62	2002	5.	The Karnataka Taxation Laws (Amendment) Act, 2002.
63	2002	6.	The Karnataka Stamp and Certain Other Law (Amendment) Act, 2002.
64	2002	7.	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 2)C¢ü¤AiÀÄªÀÄ, 2002
65	2002	8.	The Karnataka Irrigation and Certain other Law (Amendment) Act, 2002.
66	2002	9.	The Karnataka Irrigation and Certain other Law (Second Amendment) Act, 2002.
67	2002	11.	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 3) C¢ü¤AiÀÄªÀÄ, 2002.
68	2002	12.	The Karnataka Motor Vehicles Taxation and Other Law (Amendment) Act, 2002.
69	2002	13.	The Karnataka Agricultural Produce Marketing(Regulation) (Amendment) Act, 2002.
70	2002	14.	The Karnataka Shops and Commercial Establishments (Amendment) Act, 2002.
71	2002	15.	The Karnataka Ceiling on Government Guarantees (Amendment) Act, 2002. PÀ£ÁðlPÀ ¸ÀPÁðj SÁvÀjUÀ¼À ªÉÄÃ°£À «Äw (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2002.
72	2002	17.	The Karnataka Stamp (Amendment) Act, 2002.
73	2002	18.	The Karnataka Advocate's Welfare Fund (Amendment) Act, 2002.
74	2002	19.	The Bangalore Development Authority and Certain Other Law (Amendment) Act, 2002.
75	2002	21.	The Karnataka Slum Areas (Improvement and Clearance) and Certain Other Law (Amendment) Act, 2002.
76	2003	3	The Karnataka Tax On Entry Of Goods(Amendment) Act, 2000.
77	2003	4	PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ ¸ÀAUÀæºÀuÉUÀ¼À°è ¥ÁgÀzÀ±ÀðPÀvÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2003. The Karnataka Transparency In Public Procurements (Amendment) Act, 2003.
78	2003	5	The Karnataka Municipal Corporations (Second Amendment) Act, 2002.
79	2003	6	The Karnataka Sheep And Sheep Products Development (Repeal) Act, 2002.
80	2003	7	The Karnataka Taxation Laws (Amendment) Act, 2003.
81	2003	8	The Karnataka Stamp And Certain Other Laws (Amendment) Act, 2003.
82	2003	9	The Karnataka Motor Vehicles Taxation And Certain Other Law (Amendment) Act, 2003.
83	2003	10	Karnataka Court Fees And Suits Valuation (Amendment) Act, 2003.
84	2003	11	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2003.
85	2003	12	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ, 2003
86	2003	13	PÀ£ÁðlPÀ ¤gÀ¸À£ÀUÉÆ½¸ÀÄªÀ ªÀÄvÀÄÛ wzÀÄÝ¥Àr ªÀiÁqÀÄªÀ C¢ü¤AiÀÄªÀÄ, 2002.
87	2003	14	The Karnataka Secondary Education Examination Board(Amendment) Act, 2002.
88	2003	15	The Karnataka Educational Institutions (Prohibition Of Capitation Fee) (Amendment) Act, 2002.
89	2003	16	The Karnataka State Open University (Amendment) Act, 2002. PÀ£ÁðlPÀ gÁdå ªÀÄÄPÀÛ «±Àé«zÁå¤®AiÀÄ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2002.
90	2003	17	The Karnataka State Civil Services (Amendment) Act,2002.
91	2003	19	The Karnataka Home Guards (Amendment) Act, 2003.
92	2003	20	The Karnataka Land Reforms (Amendment) Act, 2002.
93	2003	21	The Karnataka Land Revenue (Amendment) Act, 2002
94	2003	22	The Karnataka Village Offices Abolition (Amendment) Act, 2003
95	2003	23	The Karnataka Municipalities (Amendment) Act, 2002.
96	2003	24	The Karnataka Municipalities (Third Amendment) Act, 2002.
97	2003	25	The Karnataka Command Areas Development (Amendment) Act, 2003.
98	2003	26	The Karnataka Prohibition Of Beggary (Amendment) Act, 2002.
99	2003	28	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 2)C¢ü¤AiÀÄªÀÄ, 2003.
100	2003	29	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 3) C¢ü¤AiÀÄªÀÄ 2003.
101	2003	30	The Karnataka Sales Tax (Amendment) Act, 2003.
102	2003	31	The Karnataka Municipalities (Amendment) Act, 2003.
103	2003	32	The Karnataka Municipal Corporations (Amendment) Act, 2003.
104	2003	33	PÀ£ÁðlPÀ gÁdå «±Àé«zÁå¤®AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2003.
			The Karnataka State Universities (Amendment) Act, 2003.
105	2003	34	The Karnatka Land Reforms (Amendment) Act, 2003.
106	2003	36	The Karnataka Irrigation (Amendment) Act, 2003.
107	2003	37	PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2002. The Karnataka Panchayat Raj (Amendment) Act, 2002.
108	2003	38	The Karnataka Excise (Amendment) Act, 2003.
109	2003	39	The Karnataka Municipal Corporations (Amendment) Act, 2002.
110	2003	40	The Karnataka Municipalities (Second Amendment) Act, 2002.
111	2003	42	The Karnataka Government Parks (Preservation) (Amendment) Act, 2003.
112	2003	43	The Karnataka Medical Registration (Amendment) Act, 2003.
113	2004	1	The Karnataka Legislature Salaries, Pensions And Allowances (Amendment) Act, 2002.
114	2004	2	The Karnataka Sales Tax And Certain Other Laws (Amendment) Act, 2004.
115	2004	3	The Karnataka Taxation Laws (Amendment) Act, 2004.
116	2004	5	The Karnataka Electricity (Taxation On Consumption) (Amendment) Act, 2004.
117	2004	6	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2004.
118	2004	7	PÀ£ÁðlPÀ C£ÀÄ¸ÀÆavÀ eÁwUÀ¼ÀÄ, C£ÀÄ¸ÀÆavÀ §ÄqÀPÀlÄÖUÀ¼ÀÄ ªÀÄvÀÄÛ EvÀgÀ »AzÀÄ½zÀ ªÀUÀðUÀ¼À (£ÉÃªÀÄPÁw ªÀÄÄAvÁzÀªÀÅUÀ¼À «ÄÃ¸À¯Áw) (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ,, 2004 The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment Etc.,) (Amendment) Act, 2004.
119	2004	8	PÀ£ÁðlPÀ C£ÀÄ¸ÀÆavÀ eÁwUÀ¼ÀÄ, C£ÀÄ¸ÀÆavÀ §ÄqÀPÀlÄÖUÀ¼ÀÄ ªÀÄvÀÄÛ EvÀgÀ »AzÀÄ½zÀ ªÀUÀðUÀ¼À (£ÉÃªÀÄPÁw ªÀÄÄAvÁzÀªÀÅUÀ¼À «ÄÃ¸À¯Áw) (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ,, 2004 The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment Etc.,) (Second Amendment) Act, 2004.
120	2004	10	PÀ£ÁðlPÀ gÁdå «±Àé«zÁå¤®AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2004. The Karnataka State Universities (Amendment) Act, 2004.
121	2004	11	PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2004.
122	2004	12	PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ, 2004.
123	2004	13	The Karnataka Co-Operative Societies (Amendment) Act, 2004
124	2004	15	The National Law School Of India (Amendment) Act, 2004.
125	2004	16	The Karnataka Village Defence Parties (Repeal) Act, 2004.
126	2004	17	The Karnataka Municipal Corporations (Amendment) Law And Certain Other Law (Amendment) Act, 2004.
127	2004	18	The Karnataka Land Reforms (Amendment) Act, 2004.
128	2004	19	The Karnataka Land Revenue (Amendment) Act, 2004.
129	2004	20	The Karnataka Public Premises (Eviction Of Unauthorised Occupants) (Amendment) Act, 2003.
130	2004	21	PÀ£ÁðlPÀ ¸ËºÁzÀð ¸ÀºÀPÁj (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2004. The Karnataka Souharda Sahakari (Amendment) Act, 2004.
131	2004	22	The Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2004.
132	2004	23	The Karnataka Town And Country Planning (Amendment) Act, 1998.
133	2004	25	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 1) C¢ü¤AiÀÄªÀÄ, 2004.
134	2004	26	The Karnataka Taxation Laws (Second Amendment) Act, 2004.
135	2004	27	The Karnataka Excise (Amendment) Act, 2004.
136	2004	28	The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2004.
137	2004	30	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 2) C¢ü¤AiÀÄªÀÄ, 2004.
138	2005	1	The Karnataka Town and Country Planning (Amendment) Act, 2004.
139	2005	2	PÀ£ÁðlPÀ gÁdå «±Àé«zÁå¤®AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2005. The Karnataka State University (Amendment) Act, 2005.
140	2005	3	PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2005.
141	2005	4	PÀ£ÁðlPÀ «zÀÄåZÀáQÛ ¸ÀÄzsÁgÀuÁ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2005. The Karnataka Electricity Reforms (Amendment) Act, 2005.
142	2005	5	The Karnataka Municipalities and Certain Other Law (Amendment) Act, 2005.
143	2005	6	PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ,, 2005. The Karnataka Value Added Tax (Amendment) Act, 2005.
144	2005	7	The Karnataka Land Reforms (Amendment) Act, 2005
145	2005	8	¨ÉAUÀ¼ÀÆgÀÄ ªÀÄºÁ£ÀUÀgÀ ¥ÀæzÉÃ±À C©üªÀø¢Þ ¥Áæ¢üPÁgÀ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ,, 2005. The Bangalore Metropolitan Region Development Authority (Amendment) Act, 2005.
146	2005	9	The Karnataka Appropriation (No.1) Act, 2005. PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 1) C¢ü¤AiÀÄªÀÄ, 2005.
147	2005	10	The Appropriation (Vote on Account) Act, 2005 PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ, 2005.
148	2005	11	The Karnataka Taxation Laws (Amendment) Act, 2005
149	2005	12	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2005
150	2005	14	The Karnataka Excise (Amendment) Act, 2005
151	2005	15	The Karnataka Advocates Welfare Fund (Amendment) Act, 2004
152	2005	16	PÀ£ÁðlPÀ ¸ËºÁzÀð ¸ÀºÀPÁj (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2005. The Karnataka Souharda Sahakari (Amendment) Act, 2005
153	2005	17	The Karnataka Land Reforms (Second Amendment) Act, 2005
154	2005	18	The Karnataka Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2005
155	2005	19	The Bangalore Development Authority (Amendment) Act, 2005
156	2005	20	PÀ£ÁðlPÀ ¸ÀºÀPÁj §mÉÖVgÀtÂUÀ¼À (Ddð£É ªÀÄvÀÄÛ ªÀUÁðªÀuÉ) (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ,, 2004. The Karnataka Co-operative Textile Mills (Acquisition and Transfer) (Amendment) Act, 2004.
157	2005	21	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 2) C¢ü¤AiÀÄªÀÄ,, 2005
158	2005	22	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 3)C¢ü¤AiÀÄªÀÄ, 2005
159	2005	23	The Karnataka Ministers Salaries and Allowances (Amendment) Act, 2005
160	2005	24	The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2005
161	2005	25	The Karnataka Entertainments Tax (Amendment) Act, 2005
162	2005	27	PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (JgÀqÀ£ÉÃ wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2005.
			The Karnataka Value Added Tax (Second Amendment) Act, 2005
163	2005	28	The Karnataka Shops and Commercial Establishments (Amendment) Act, 2005
164	2005	29	The Karnataka Land Revenue (Amendment) Act, 2005.
165	2006	1	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2006
166	2006	2	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 2) C¢ü¤AiÀÄªÀÄ, 2006
167	2006	3	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ, 2006
168	2006	4	PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2006 The Karnataka Value Added Tax (Amendment) Act, 2006.
169	2006	5	The Karnataka Taxation Laws (Amendment) Act, 2006.
170	2006	6	The Karnataka Motor Vehicles Taxation (Amendment) Act,2006
171	2006	7	The Karnataka Stamp (Amendment) Act, 2006
172	2006	9	The Karnataka Secondary Education Examination Board (Amendment) Act, 2006
173	2006	10	«±ÉéÃ±ÀégÀAiÀÄå vÁAwæPÀ «±Àé«zÁå®AiÀÄ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2006
174	2006	11	The Mysore (Religious and Charitable) Inams Abolition (Karnataka Amendment) Act, 2005
175	2006	13	PÀ£ÁðlPÀ ªÀÈwÛ ²PÀët ¸ÀA¸ÉÜUÀ¼À (¥ÀæzÉÃ±À ¤AiÀÄAvÀæt ªÀÄvÀÄÛ ±ÀÄ®Ì ¤UÀ¢) («±ÉãμÀ G¥À§AzsÀUÀ¼ÀÄ) C¢ü¤AiÀÄªÀÄ, 2006 The Karnataka Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2006
176	2006	14	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 3) C¢ü¤AiÀÄªÀÄ, 2006
177	2006	15	The Karnataka Public Premises (Eviction of Unauthorised Occupants) (Second Amendment) Act, 2005
178	2006	16	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 4) C¢ü¤AiÀÄªÀÄ, 2006
179	2006	17	The Karnataka Legislature (Prevention of Disqualification) (Amendment) Act, 2006
180	2006	18	The Karnataka Land Revenue (Amendment) Act, 2006
181	2007	1	The Karnataka Town and Country Planning and Certain other Laws (Amendment) Act, 2004.
182	2007	2	The Karnataka Town and Country Planning (Amendment) Act, 2005.
183	2007	3	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2007.
184	2007	4	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ, 2007.
185	2007	5	The Karnataka Taxation Laws (Amendment) Act, 2007.
186	2007	6	PÀ£ÁðlPÀ ªÀiË®åªÀ¢sðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2007 The Karnataka Value Added Tax ( Amendment) Act, 2007.
187	2007	7	The Karnataka Stamp (Third Amendment) Act, 2007.
188	2007	8	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2007.
189	2007	9	The Karnataka Ports (Landing and Shipping Fees) (Amendment) Act, 2007.
190	2007	10	The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2007.
191	2007	11	The Karnataka Stamp (Amendment) Act, 2007
192	2007	12	The Karnataka Shops and Commercial Establishments (Amendment) Act, 2007.
193	2007	13	PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ ¸ÀAUÀçºÀuÉUÀ¼À°è ¥ÁgÀzÀ±ÀðPÀvÉ (wzÀÄÝ¥Àr) C¢s¤AiÀÄªÀÄ, 2007. The Karnataka Transparency in Public Procurements (Amendment) Act, 2007.
194	2007	14	The Karnataka Municipal Corporations (Amendment) Act, 2006.
195	2007	15	The Karnataka Land Revenue (Amendment) Act, 2007.
196	2007	16	The Karnataka Ayurvedic Naturopathy, Sidda, Unani and Yoga Practitioners Rigistration and Medical Practitioners Miscellaneous Provisions (Amendment) Act, 2007.
197	2007	17	The Karnataka Land Revenue and Certain other Laws (Amendment) Act, 2007 The Karnataka Land Revenue and Certain other Laws (Amendment) Act, 2007 (section 13 to 17) (E)
198	2007	18	The Karnataka Land Revenue (Second Amendment) Act, 2005.
199	2007	19	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 2) C¢ü¤AiÀÄªÀÄ, 2007
200	2007	20	gÁfÃªïUÁA¢ü DgÉÆÃUÀå «eÕÁ£ÀUÀ¼À «±Àé«zÁå®AiÀÄ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2007. The Rajiv Gandhi University of Health Sciences (Amendment) Act, 2007.
201	2007	22	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 3) C¢ü¤AiÀÄªÀÄ, 2007.
202	2007	23	The Karnataka Agricultural Produce Marketing (Regulation)(Amendment) Act, 2007.
203	2007	24	PÀ£ÁðlPÀ gÁdå «±Àé«zÁå¤®AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2007. The Karnataka State Universities (Amendment) Act, 2007.
204	2007	25	The Karnataka Entertainments Tax (Amendment) Act, 2007.
205	2007	26	The Karnataka High Court and Certain other Laws (Amendment) Act, 2007.
206	2007	27	The Karnataka Excise (Amendment) Act, 2007..
207	2008	1	The Karnataka Stamp (Second Amendment) Act, 2007
208	2008	3	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2008.
209	2008	4	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 1)C¢ü¤AiÀÄªÀÄ, 2008.
210	2008	5	PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2008 The Karnataka Value Added Tax (Amendment) Act, 2008
211	2008	6	The Karnataka Taxation Laws (Amendment)Act, 2008
212	2008	7	The Karnataka Motor Vehicles Taxation (Amendment)Act,2008
213	2008	8	The Karnataka Stamp (Amendment) Act, 2008.
214	2009	2	The Karnataka Municipal Corporations (Amendment) Act, 2009.
215	2009	3	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå.1) C¢ü¤AiÀÄªÀÄ, 2009.
216	2009	4	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2009.
217	2009	5	PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2009. The Karnataka Value Added Tax (Amendment) Act, 2009.
218	2009	6	PÀ£ÁðlPÀ DyðPÀ ºÉÆuÉUÁjPÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2009. The Karnataka Fiscal Responsibility (Amendment) Act, 2009.
219	2009	7	The Karnataka Taxation Laws (Amendment) Act, 2009.
220	2009	8	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2009.
221	2009	9	The Karnataka Stamp (Amendment) Act, 2009.
222	2009	12	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå.2) C¢ü¤AiÀÄªÀÄ, 2009.
223	2009	13	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå.3) C¢ü¤AiÀÄªÀÄ, 2009.
224	2009	14	PÀ£ÁðlPÀ DyðPÀ ºÉÆuÉUÁjPÉ (JgÀqÀ£ÉÃ wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2009. The Karnataka Fiscal Responsibility (Second Amendment) Act, 2009.
225	2009	15	PÀ£ÁðlPÀ gÁdå «±Àé«zÁå¤®AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ,, 2009 The Karnataka State Universities (Amendment) Act, 2009.
226	2009	16	The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2009.
227	2009	17	The Karnataka Municipalities and Certain Other Law (Amendment) Act,2009.
228	2009	18	The Karnataka Khadi and Village Industries (Amendment) Act, 2009.
229	2009	19	The Bangalore Water Supply and Sewerage (Amendment) Act, 2009.
230	2009	20	The Karnataka Stamp (Second Amendment) Act, 2009.
231	2009	21	The Karnataka Civil Courts (Amendment) Act, 2009.
232	2009	22	The Karnataka Municipal Corporations (Amendment) Act, 2009.
233	2009	23	The Karnataka Land Revenue (Amendment) Act, 2009.
234	2009	24	The Karnataka Forest (Amendment) Act, 2009.
235	2009	26	The Karnataka Land Revenue (Second Amendment) Act, 2009.
236	2009	27	The Karnataka Legislature Salaries, Pensions and Allowances (Second Amendment) Act, 2009.
237	2010	1	PÀ£ÁðlPÀ zÉÃªÀzÁ¹AiÀÄgÀ (¸ÀªÀÄ¥ÀðuÁ ¤μÉÃzsÀ) (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2009. The Karnataka Devadasis (Prohibition of Dedication) (Amendment) Act, 2009.
238	2010	2	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 2010.
239	2010	3	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ, 2010.
240	2010	4	PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2010.
241	2010	5	The Karnataka Taxation Laws (Amendment) Act, 2010.
242	2010	7	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2010.
243	2010	8	The Karnataka Stamp (Second Amendment) Act, 2010.
244	2010	9	The Karnataka Stamp (Amendment) Act, 2010.
245	2010	15	The Bangalore Water Supply and Sewerage and Certain Other Laws (Amendment) Act, 2009.
246	2010	16	¨ÉAUÀ¼ÀÆgÀÄ ªÀÄºÁ£ÀUÀgÀ ¥ÀçzÉÃ±À C©sªÀÈ¢Þ ¥Áç¢sPÁgÀ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2009. The Bangalore Metropolitan Region Development Authority (Amendment) Act, 2009.
247	2010	17	PÀ£ÁðlPÀ ¸ÀÜ½ÃAiÀÄ ¥Áæ¢üPÁgÀUÀ¼À (¥ÀPÁëAvÀgÀ ¤μÉÃzsÀ) (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2010. The Karnataka Local Authorities (Prohibition of Defection) (Amendment) Act, 2010.
248	2010	18	The Karnataka Agricultural Produce Marketing (Regulation and development) (Amendment) Act, 2009.
249	2010	19	The Karnataka Excise (Amendment) Act, 2009.
250	2010	20	The Karnataka State Civil Services (Amendment) Act, 2009.
251	2010	21	The Karnataka Government Parks (Preservation) (Amendment) Act, 2009.
252	2010	22	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå. 2) C¢ü¤AiÀÄªÀÄ, 2010.
253	2010	23	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå. 3) C¢ü¤AiÀÄªÀÄ, 2010.
254	2010	24	The Karnataka Panchayath Raj (Amendment) Act, 2010.
255	2010	25	PÀ£ÁðlPÀ ¯ÉÆÃPÁAiÀÄÄPÀÛ (wzÀÄÝ¥Àr) C¢s¤AiÀÄªÀÄ, 2010. The Karnataka Lokayukta (Amendment) Act, 2010.
256	2010	27	The Karnataka Land Revenue (Amendment) Act, 2010.
257	2010	28	The Karnataka Advocates' Welfare Fund (Amendment) Act, 2010.
258	2010	29	The Karnataka Irrigation and Certain Other law (Amendment) Act, 2010.
259	2010	30	The Karnataka State Universities (Amendment) Act, 2010.
260	2010	31	The Karnataka Highways (Amendment) Act, 2010.
261	2010	32	The Bangalore Water Supply and Sewerage (Amendment) Act, 2010.
262	2010	33	PÀ£ÁðlPÀ SÁ¸ÀV ªÉÊzÀåQÃAiÀÄ ¸ÀA¸ÉÜUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2010. The Karnataka Private Medical Establishments (Amendment) Act, 2010.
263	2010	35	The Karnataka Land Reforms (Amendment) Act, 2010.
264	2010	36	The Karnataka Municipal Corporations (Amendment) Act, 2010.
265	2010	38	The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2010.
266	2011	1	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀÄªÀÄ, 20ll.
267	2011	3	The Karnataka Municipal Corporations (Amendment) Act, 2011.
268	2011	4	The Karnataka Co-operative Societies (Amendment) Act, 2011.
269	2011	5	The Bangalore Water Supply and Sewerage (Amendment) Act, 2011.
270	2011	6	The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2010.
271	2011	7	The Karnataka Labour Welfare Fund (Amendment) Act, 2010.
272	2011	8	PÀ£ÁðlPÀ gÁdå «±Àé«zÁå¤®AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 20ll.
			The Karnataka State Universities (Amendment) Act, 2011.
273	2011	10	ºÀA¦ «±Àé ¥ÀgÀA¥ÀgÉ ¥ÀæzÉÃ±À ¤ªÀðºÀuÁ ¥Áæ¢üPÁgÀ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ,, 20ll. The Hampi World Heritage Area Management Authority (Amendment) Act, 2011.
274	2011	11	The Karnataka Appropriation (No.2) Act, 2011
275	2011	12	PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 20ll. The Karnataka Value Added Tax (Amendment) Act, 2011.
276	2011	13	PÀ£ÁðlPÀ DyðPÀ ºÉÆuÉUÁjPÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 20ll. The Karnataka Fiscal Responsibility (Amendment) Act, 2011.
277	2011	14	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀÄªÀÄ, 20ll.
278	2011	15	The Karnataka Taxation Laws (Amendment) Act, 2011.
279	2011	16	The Karnataka Stamp (Amendment) Act, 2011.
280	2011	17	The Karnataka Motor Vehicles Taxation (Amendment) Act, 2011.
281	2011	18	The Karnataka Agricultural Produce Marketing (Regulation and Development) (Amendment) Act, 2011.
282	2011	19	The National Law School of India (Amendment) Act, 2011.
283	2011	20	The Karnataka Home Guards (Amendment) Act, 2011.
284	2011	21	The Karnataka Government Parks (Preservation) (Amendment) Act, 2011.
285	2011	24	The Karnataka Municipal Corporations and Certain Other Law (Amendment) Act, 2011.
286	2011	27	PÀ£ÁðlPÀ »AzÀÆ zsÁ«ÄðPÀ ¸ÀA¸ÉÜUÀ¼ÀÄ ªÀÄvÀÄÛ zsÀªÀiÁðzÁAiÀÄ zÀwÛUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 20ll. The Karnataka Hindu Religious Institutions and Charitable Endowments (Amendment) Act, 2011.
287	2011	28	PÀ£ÁðlPÀ ¨ÁrUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 2008. The Karnataka Rent (Amendment) Act, 2008.
288	2011	29	The Karnataka Land Revenue (Amendment) Act, 2011.
289	2011	30	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 3) C¢ü¤AiÀÄªÀÄ, 20ll.
290	2011	31	PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¸ÀASÉå 4)C¢ü¤AiÀÄªÀÄ, 20ll.
291	2011	32	The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2011.
292	2011	33	The Karnataka Ministers Salaries and Allowances (Amendment) Act, 2011.
293	2011	34	PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 20ll. The Karnataka Panchayath Raj (Amendment) Act, 2011.
294	2011	35	PÀ£ÁðlPÀ gÁdå C®à¸ÀASÁåvÀgÀ DAiÉÆÃUÀ (wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 20ll. The Karnataka State Minorities Commission (Amendment) Act, 2011.
295	2011	37	The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2011.
296	2011	38	The Karnataka Societies Registration (Amendment) Act, 2011.

Second Schedule

Repealed Karnataka Acts Amending Central Acts in its Application to State of Karnataka

(See Section 2 and 3)

Sl. No	Year	Act No.	Short Title
1.	2002	22	The Registration (Karnataka Amendment) Act, 2002
2.	2003	1	The Factories (Karnataka Amendment) Act, 2002.
3.	2003	35	The Scheduled Castes And The Scheduled Tribes (Prevention Of Attrocities) (Karnataka Amendment) Act, 2002
4.	2004	31	The Child Marriage Restraint (Karnataka Amendment) Act, 2004
5.	2006	11	The Mysore (Religious and Charitable) Inams Abolition (Karnataka Amendment) Act, 2005
6.	2006	12	The Electricity (Karnataka Amendment) Act, 2005
7.	2008	2	The Chit Funds (Karnataka Amendment)Act, 2007.

Regional Laws

Third Schedule

Repealed Regional Laws

(See Section 2 and 3)

Belgaum Area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1926	XVI	The Indian Trade Unions Act, 1926 (Central Act XVI of 1926)
2.	1914	IX	The Local Authorities Loans Act, 1914(Central Act IX of 1914)
3.	1950	LIV	The Bombay National Parks Act, 1950
4.	1944	VIII	The Bombay Growth of Food Crops Act, 1944.
5.	1945	CXV	The Musalman Wakf Bombay Amendment, 1945.

Mangalore and Kollegal Area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1949		Muslim Personal Law (Shariyat) Application (Madras Amendment) Act, 1949
2.	1948	XV	The Cotton Transport (Madras Amendment) Act, 1948
3.	1950	XI	The Indian Criminal Law (A) (Madras) Act, 1950.

Gulbarga area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1880	XII	The Kazis Act, 1880(XII of 1880)
2.	1348F	XII	The Hyderabad Public Security Act (Act 12 of 1348F)

Mysore Area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1906	I	The Mysore Vaccination Act, 1906

The above translation of the PÀ£ÁðlPÀ PÉ®ªÀÅ C¢ü¤AiÀÄªÀÄUÀ¼ÀÄ ªÀÄvÀÄÛ ¥ÁæzÉÃ²PÀ PÁ£ÀÆ£ÀÄUÀ¼À£ÀÄß ¤gÀ¸À£ÀUÉÆ½¸ÀÄªÀ C¢ü¤AiÀÄªÀÄ, 2013 (20l3 gÀ PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ ¸ÀASÉå: 39) be published in the Official Gazette under clause (3) of Article 348 of the Constitution of India.


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