Section 1 in Karnataka (Sandur Area) Inams Abolition Act, 1976
1. Short title, extent, application and commencement.
(1)This Act may be called the Karnataka (Sandur Area) Inams Abolition Act, 1976.(2)It extends to the Sandur Area of Bellary District in the State of Karnataka.(3)It applies to all inams villages and also to all minor inams situated in the Sandur Area.[( 4) It shall come into force on such [ date] [Substituted by Act 32 of 1979 w.e.f. 8.11.1976.] as the State Government may, by notification in the official Gazette appoint.]
