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MYSORE STATE (ALTERATION OF NAME) ACT, 1973
31 of 1973
21st August, 1973
The Govt. of Mysore forwarded to the Central Government in August, 1972, the resolution passed unanimously by the Legislative Assembly and the Legislative Council of Mysore on the 27th July, 1972 and 5th August, 1972, respectively, recommending that the name of the State of Mysore be changed into "Karnataka" and requested the Central Government to bring forward the necessary legislation in Parliament to give effect to the resolution. The Bill provides for such alteration of the name of the State of Mysore and contains the necessary amendments to the provisions of the Constitution and also consequential provisions. As required by the proviso to article 3 of the Constitution, the President referred the Bill to the Legislature of the State of Mysore for expressing its views thereon and that Legislature has approved the enactment of the Bill by Parliament. -Gaz. of India, 19-12-1972, Pt. II.S. 2, Ext., p. 1822.
An Act to alter the name of the State of Mysore. Be it enacted by Parliament in the Twenty-fourth year of the Republic of India as follows :-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Mysore State (Alteration of Name) Act, 1973. (2) It shall come into force on such date" as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: DEFINITIONS
- In this Act, unless the context otherwise requires,-
(a) "appointed day" means the date appointed under sub-section (2) of section 1-for the coming into force of this Act;
(b) "appropriate Government" means, as respects law relating to a matter enumerated in List I in the Seventh Schedule to the Constitution, the Central Government, and as respects any other law the State Government;
(c) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Mysore,
SECTION 03: ALTERATION OF NAME OF STATE OF MYSORE
As from the appointed day, the State of Mysore shall be known as the State of Karnataka.
SECTION 04: AMENDMENT OF ARTICLE 168 OF THE CONSTITUTION
In sub-clause (a) of clause (1) of article 168 of the Constitution for the word "Mysore" the word "Karnataka" shall be substituted.
SECTION 05: AMENDMENT OF FIRST AND FOURTH SCHEDULES TO THE CONSTITUTION
(1) In the First Schedule to the Constitution under the heading "I THE STATES" for the figure and word "9 Mysore" the figure and word "9 Karnataka" shall be substituted.
(2) In the Fourth Schedule to the Constitution for the figures and word "10 Mysore" the figures and word "10 Karnataka" shall be substituted.
SECTION 06: POWER TO ADAPT LAWS
(1) For the purpose of giving effect to the alteration of the name of the State of Mysore by section 3-, the appropriate Government may, before the expiration of one year from the appointed day, by order make such adaptations and modifications of any law made before the appointed day, whether by way of repeal or amendment as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made.
(2) Nothing in sub-section (1) shall be deemed to prevent a competent Legislature or other competent authority from repealing or amending any law adapted or modified by the appropriate Government under the said sub-section.
SECTION 07: POWER TO CONSTRUE LAWS
Notwithstanding that no provision or insufficient provision has been made undersection 6-for the adaptation of a law made before the appointed day, any Court, tribunal or authority required or empowered to enforce such law may construe the law in such manner without affecting the substance as may be necessary or proper in regard to the matter before the Court, tribunal or authority.
SECTION 08: LEGAL PROCEEDINGS
Where immediately before the appointed day any legal proceedings are pending to which the State of Mysore is a party the State of Karnataka shall be deemed to be substituted for the State of Mysore in those proceedings.
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