Section 1 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
1. Short title, extent and commencement.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961.(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)It shall come into force on such [date] [Act has come into force w.e.f. 15.08.1966 by notification No. ED 16 SAR 64 dated 8.8.66.] as the Government may, by notification in the official Gazette, appoint.
