(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Land Revenue Act, 1964.(2)It shall extend to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.].(3)It shall come into force on such [date] [The Act has come in to force w.e.f. 1.4.1964 by notification. Text of the notification is at the end of the Act.] as the State Government may, by notification, appoint
