Section 10 in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
10. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by notification, make such provisions not inconsistent with the provisions of this Act, as appear to be necessary or expedient for removing the difficulty.(The above translation of the PÀ£ÁðlPÀ £ÀUÀgÀ ¥ÀæzÉñÀUÀ¼À°ègÀĪÀ C£À¢üPÀÈvÀ ¤ªÀiÁðtUÀ¼À£ÀÄß ¸ÀPÀæªÀÄUÉƽ¸ÀĪÀ C¢ü¤AiÀĪÀÄ, 1991 was published in the official Gazette (Extraordinary) Part-IV-2B as No.68 dated 5-2-1992 under clause (3) of Article 348 of the Constitution of India.)NotificationBangalore, dated 28th July 1992 [No.HUD 291 MNJ 92]S.O. 2281. - In exercise of the powers conferred under sub-section (2) of section 1 of the Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991,Government of Karnataka hereby appoints First August Nineteen Ninety two (1-8-1992), as the date on which the said Act shall come into force.
