Section 50(6) in Karnataka Housing Board Act, 1962
(6)[ x x x] [Omitted by Act 10 of 1974 w.e.f. 3.11.1973.]Explanation. - For the purposes of this section, the Reserve Bank of India shall mean the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934, and a Scheduled Bank shall mean a bank included in the Second Schedule to the said Act .
