(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Municipalities Act, 1964.(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.].(3)This section and sections 2, 323, 365, 381, 383, 384 and 385 shall come into force at once; and the rest of this Act shall come into force on such [date] [Rest of the Act came in to force w.e.f. 1.4.1965 by notification Text of notification is at the end of the Act.] as the Government may, by notification, appoint.
