Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MYSORE REPEALING ACT, 1949 11 of 1949 [] CONTENTS 1. Short title 2. Repeal of certain enactments 3. Saving 4. Effect of repeal of amending enactment SCHEDULE 1 :- Enactments Repealed MYSORE REPEALING ACT, 1949 11 of 1949 [] An Act to repeal certain enactments. Whereas, it is expedient that the enactments specified in the Schedule which have become unnecessary should be expressly and specifically repealed. It is hereby enacted by as follows. 1. Short title :- This Act may be called 1 [the Mysore Repealing Act,1949]. 1. Substituted for the words and figures "the Repealing Act, 1949" by Act No. 1 of 1956 2. Repeal of certain enactments :- The enactments specified in the Schedule are hereby repealed to the extent mentioned in the fourth column thereof. 3. Saving :- Where this Act repeals any enactment (a) which, while itself repealing another enactment, provided for the saving of rights, privileges, obligations or liabilities, acquired, accrued or incurred under that enactment or provided that references to the enactment by it repealed should be read as if made to the Act by which that enactment was repealed, or that acts done under the enactment by it repealed should be deemed to have been done under the Act by which that enactment was repealed; or (b) which, while itself amending another enactment, provided that references to the enactment by it amended should be read as if made to that enactment as so amended, or that acts done under the enactment by it amended should be deemed to have been done under that enactment as so amended or by a new authority substituted in that enactment as so amended for a previously existing authority,the repeal shall not affect the operation of any such provision as aforesaid. 4. Effect of repeal of amending enactment :- Where this Act repeals any enactment by which the text of any other enactment was amended by the express omission, insertion o r substitution of any matter, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the commencement of this Act. SCHEDULE 1 Enactments Repealed