Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Destruction Of Records (Karnataka Extension And Amendment) Act, 1962 3 of 1963 [17 January 1963] CONTENTS 1. Short Title 2. Extension Of Central Act V Of 1917 To The Whole Of The [State Of Karnataka] 3. Amendment Of Section 1 Of Central Act V Of 1917 4. Repeal And Savings Destruction Of Records (Karnataka Extension And Amendment) Act, 1962 3 of 1963 [17 January 1963] An Act to extend the Destruction of Records Act, 1917 (Central Act V of 1917) to the whole of the 1[State of Karnataka] and further to amend it in its application to the State. WHEREAS it is expedient to extend the Destruction of Records Act, 1917 to the whole of the 1[State of Karnataka] and further to amend it in its application to the State ; BE it enacted by the 1[Karnataka] State Legislature in the Thirteenth Year of the Republic of India as follows :- 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973. 1. Short Title :- (1) This Act may be called the Destruction of Records (1[Karnataka] Extension and Amendment) Act, 1962. 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973. 2. Extension Of Central Act V Of 1917 To The Whole Of The [State Of Karnataka] :- 1The Destruction of Records Act, 1917 (Central Act V of 1917), (hereinafter referred to as the principal Act), as in force in the 1[Belgaum Area], 1[Manglore and Kollegal Area] and Coorg District and as amended by this Act, is hereby extended to, and shall be in force in the whole of the 1[State of Karnataka]. 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973. 3. Amendment Of Section 1 Of Central Act V Of 1917 :- I n section 1 of the principal Act, after the expression "except the territories which immediately before the 1st November 1956 were comprised in Part B States", the expression "other than the territories specified in clause (a) and clause (c) of sub-section (1) of section 7 of the States Reorganisation Act, 1956 (Central Act 37 of 1956)" shall be added. 4. Repeal And Savings :- The Hyderabad Destruction of Useless Records Act, 1305F. (Hyderabad Act III of 1305 Fasli), as in force in the 1[Gulburga Area], is hereby repealed : Provided that any reference in any other enactment or in any instrument, to the repealed Act, shall be construed as a reference to the principal Act as extended by this Act : Provided further that any rule made under the repealed enactment shall continue in force and be deemed to have been made or issued under the provisions of the principal Act as extended by this Act unless and until it is superseded by any rule made under the principal Act as extended by this Act 1 . Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973.