- After the State Government has passed orders under section 121 and notice of the same has been given in the prescribed manner, the settlement shall be deemed to have been introduced and the land revenue according to such settlement shall be levied from [such date, which may be prospective or retrospective, as the State Government may, by notification, specify] [Substituted by Act 9 of 1965 w.e.f. 1.4.1964.]:[Provided that where the settlement is introduced during the course of any revenue year, the retrospective date so specified shall not be any date other than the date of commencement of that revenue year.] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.]
