Section 1 in Karnataka Town and Country Planning Act, 1961
1. Short title, extent and commencement.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptation of laws order 1973 w.e.f. 1.11.1973] Town and Country Planning Act, 1961.(2)It shall extend to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptation of laws order 1973 w.e.f. 1.11.1973].(3)It shall come into force on such [date] [ct came into force on 15.1.1965 by Notification No. PLM 60 MNP 63 dt. 31.12.1964. Text of the notification is at the end of the Act] as the State Government may, by notification, appoint.
