Section 1(3) in Karnataka Municipalities Act, 1964
(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.
