Section 1 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
1. Short title, extent, application and commencement.
(1)This Act may be called the [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] [(Belgaum and Gulbarga Areas)] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Religious and Charitable Inams Abolition Act, 1973.(2)It extends to the [Belgaum and Gulbarga Areas] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] of the State of [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.].(3)It applies to inams held by or for the benefit of charitable or religious institutions in the [Belgaum and Gulbarga Areas] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] of the State of [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] but does not apply to revenue free sites granted by the State Government for the construction of schools, colleges, hospitals, dispensaries, religious or charitable institutions or other public works from which no profits is intended to be derived.(4)It shall come into force on such [date] [Notification bringing the Act into force is not available.] as the State Government may, by notification, published in the official Gazette, appoint.
