Section 1(3) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(3)It shall be deemed to have come into force on the 26th day of December 1984 in the Cities of Bangalore, Belgaum, Gulbarga, Hubli-Dharwar, Mangalore and Mysore and in the local areas comprised within a City Municipality in the State and on such date and in such other local areas of the State as the Government may by, notification, specify and the Government may cancel or modify any such notification
