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
(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of Karnataka Act 34 of 1964.- The Karnataka Village Defence Parties Act, 1964 (Karnataka Act 34 of 1964), is hereby repealed: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shall not affect anything done, any action taken or any right obligation or liability accrued or incurred under the repealed Act prior to the date of such repeal.