Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL LAWS (KARNATAKA EXTENSION)ACT, 1978 33 of 1978 [29th December, 1978] CONTENTS 1. Short title, extent and commencement 2. Extension of certain Central Acts 3. Amendment of Central Act XVIII of 1850 4. Amendment of Central Act XII of 1855 5. Amendment of Central Act HI of 1865 6. Amendment of Central Act V of 1882 7. Amendment of Central Act XXX of 1939 8. Repeal and savings SCHEDULE 1 :- SCHEDULE CENTRAL LAWS (KARNATAKA EXTENSION)ACT, 1978 33 of 1978 [29th December, 1978] STATEMENT OF OBJECTS AND REASONS [KARNATAKA ACT No. 33 OF 1978] Karnataka Gazette, dated 1-6-1978 In order to achieve uniformity of laws in force in the State, it is considered necessary to extend certain Central Acts which are in force in some parts of the State only to the whole of the State of Karnataka. Hence, this Bill. 1. Short title, extent and commencement :- (1) This Act may be called the Central Laws (Karnataka Extension) Act, 1978. (2) It extends to the whole of the State of Karnataka. (3) It shall come into force at once. 2. Extension of certain Central Acts :- The Central Acts specified in the Schedule are hereby extended to and shall be in force in, the whole of the State of Karnataka. 3. Amendment of Central Act XVIII of 1850 :- Section 1 of the Judicial Officers' Protection Act, 1850 (Central Act XVIII of 1850) shall be renumbered as Section 1-A and before the Section 1-A as so renumbered, the following section shall be inserted, namely. "1. Short title and extent. (1) This Act may be called the Judicial Officers' Protection Act, 1850. (2) It extends to the whole of the State of Karnataka". 4. Amendment of Central Act XII of 1855 :- Section 1 of the Legal Representatives' Suits Act, 1855 (Central Act XII of 1855) shall be renumbered as Section 1-A and before the Section 1-A as so renumbered, the following section shall be inserted, namely. "1. Short title and extent. (1) This Act may be called the Legal Representatives' Suits Act, 1855. (2) It extends to the whole of the State of Karnataka". 5. Amendment of Central Act HI of 1865 :- In Section 1 of the Carriers Act, 1865 (Central Act III of 1865). (i) in the heading, after the words "Short title" the words "and extent" shall be inserted; (ii) existing section shall be renumbered as sub-section (1) thereof and after the sub-section (1) as so renumbered, the following sub-section shall be inserted, namely. "(2) It extends to the whole of the State of Karnataka." 6. Amendment of Central Act V of 1882 :- In Section 1 of the Indian Easement Act, 1882 (Central Act V of 1882) for the entry under the heading ''Local extent", the following entry shall be substituted, namely. "It extends to the whole of the State of Karnataka." 7. Amendment of Central Act XXX of 1939 :- In sub-section (2) of Section 1 of the Commercial Documents Evidence Act, 1939 (Central Act XXX of 1939), after the words and letter "in Part B States" the words, brackets, figures and letters "other than the territories specified in clause (a) and clause (c) of sub-section (1) of Section 7 of the State Reorganisation Act, 1956 (Central Act XXXVIII of 1956)" shall be added. 8. Repeal and savings :- The Mysore Easements Act, 1919 (Mysore Act IV of 1919) and the Mysore Judicial Officers' Protection Act, 1912 (Mysore Act 1 of 1912) are hereby repealed: Provided that the provisions of Section 6 of the Mysore General Clauses Act, 1889 (Mysore Act 3 of 1899) shall be applicable in respect of the repeal of the said enactments and the provisions of Sections 8 and 24 of the said Mysore General Clauses Act, 1899 shall be applicable as if the said enactments had been repealed and re-enacted by this Act. SCHEDULE 1 SCHEDULE SCHEDULE 1. The Judicial Officers Protection Act, 1850 (Central Act XVIII of 1850). 2. The Legal Representatives Suits Act, 1855 (Central Act XII of 1855). 3. The Carriers Act, 1865 (Central Act III of 1865). 4. The Indian Easements Act, 1882 (Central Act V of 1882). 5. The Commercial Documents Evidence Act, 1939 (Central Act XXX of 1939).