Section 3(24) in The Karnataka General Clauses Act, 1899
(24)"Mysore" shall mean [[all the territories] [Substituted by Act 12 of 1953] for the time being comprised in the [State of Mysore before 1st November, 1973;] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]][( 24a) "Mysore Act" shall mean [x x x] [Adapted by the Mysore Adaptations of Laws Order, 1956 w.e.f. 1.11.1956],-(a)an Act of the Legislature of the State of Mysore passed under the Constitution before the commencement of the Constitution (Seventh Amendment) Act, 1956;(b)an Act of the Legislature of the State of Mysore passed before the commencement of the Constitution; and(c)an Act made before the commencement of the Constitution by the Maharaja of Mysore [but does not include the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) and the Karnataka High Court Act, 1884 (Karnataka Act I of 1884)] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]];
