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State of Karnataka - Section

Section 1 in Kudala Sangama Development Board Act, 1994

1. Short title, extent and commencement.

(1)This Act may be called the Kudala Sangama Development Board Act, 1994.
(2)It extends to the area of Kudala Sangama Kshetra as defined in clause (f) of section 2.
(3)It shall come into force from such [date] [The Act came into force w.e.f. 1.8.1995 by notification.] as the State Government may, by notification, appoint.