KARNATAKA ACT NO. 17 OF 2021
THE KARNATAKA KRISHNA BASIN DEVELOPMENT AUTHORITY
(REPEAL) ACT, 2021
Sections:
1. Short title and commencement.
2. Repeal and savings
STATEMENT OF OBJECTS AND REASONS
ACT 17 OF 2021.- The Planning, Investigation, Estimation, Education, operation and maintenance of all Irrigation Projects in Krishna basin are presently being under taken by the Krishana Bhagya jala Neeravari nigama and Karnataka Neeravari Nigama. Hence it is Considered necessary to repeal the Karnataka Krishana Basin Development Authority Act, 1992 Hence, the Bill.
[L.A. Bill No. 15 of 2021, File No. Samvyashae 10 Shasana 2021] [Article 246, Entry 5 and 32 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 400 in part-IVA dated:
05.04.2021]
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KARNATAKA ACT NO. 17 OF 2021
(First Published in the Karnataka Gazette Extra-ordinary on the 5thday of April, 2021)
THE KARNATAKA KRISHNA BASIN DEVELOPMENT AUTHORITY
(REPEAL) ACT, 2021
(Received the assent of the Governor on the 5thday of April, 2021) An Act to repeal the Karnataka Krishna basin development authority Act, 1992 (Karnataka Act 12 of 1996)
Whereas it is expedient to repeal the Karnataka Krishna basin Development Authority Act, 1992 (Karnataka Act 12 of 1996) for the purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the seventy second year of the Republic of India as follows:-
1. Short title and commencement.- (1)This Act may be called the Karnataka Krishna basin Development Authority (Repeal) Act, 2021.
(2) It shall come into force at once.
2. Repeal and savings.- (1) The Karnataka Krishna basin Development Authority Act, 1992(Karnataka Act 12 of 1996) is hereby repealed:
Provided that, such repeal shall not affect,-
(a) the previous operation of the Act so repealed, or anything duly done or suffered thereunder;
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the Act, so repealed;
(c) any penalty, forfeiture, or punishment incurred in respect of any offence committed under the Act so repealed; or
(d) any investigation, legal proceeding, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal
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proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture and punishment may be imposed, as if this Act had not been passed. The above translation of ಕರ್ನಾಟಕ ಕೃಷ್ಣ ಜಲಾನಯನ ಪ್ರ ದೇಶಾಭಿವೃದಿ್ಧ ಪ್ರರ ಧಿಕಾರ (ನಿರಸನಗೊಳಿಸುವ) ಅಧಿನಿಯಮ, 2021 (2021 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖೆ್ಯ :17) be published in the official Gazette under clause (3) of Article 348 of the Constitution of India.
VAJUBHAI VALA
GOVERNOR OF KARNATAKA
By Order and in the name of the Governor of Karnataka,
(K.DWARAKANATH BABU)
Secretary to Government Department of Parliamentary Affairs and Legislation
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