Section 5 in The Karnataka General Clauses Act, 1899
5. Coming into operation of enactment.
- [( 1) [Where any Mysore Act or Karnataka Act] [Substituted by Act 12 of 1953] is not expressed to come into operation on a particular day, then,(i)in case of a Mysore Act made before the commencement of the Constitution, it shall be deemed to have come into operation on the day on which it received the assent of the Maharaja;(ii)in the case of a Mysore Act made after the commencement of the Constitution and before the commencement of the Mysore General Clauses (Amendment) Act, 1953, it shall be deemed to have come into operation on the day in which it received the assent of the Rajpramukh or the President, as the case may require;(iii)in the case of the Mysore Act made after the commencement of the Mysore General Clauses (Amendment) Act, 1953, [and before the commencement of the Constitution (Seventh Amendment) Act, 1956 shall be deemed to have come into operation] [Adapted by the Mysore Adaptation of Laws Order, 1956 w.e.f. 1.11.1956] on the date on which the assent thereto of the Rajpramukh or the President, as the case may require, is first published in the official Gazette.][( iv) [in the case of a Karnataka Act] [Adapted by the Mysore Adaptation of Laws Order, 1956 w.e.f. 1.11.1956], it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the official Gazette.](2)Unless the contrary is expressed, an Act shall be construed as coming into operation immediately on the expiration of the day preceding its commencement.(3)[ In every Act referred to in clause (iii) [or clause (iv)] [Added by Act 12 of 1953] of sub-section (1), the date of publication in the official Gazette shall be printed either above or below the title of the Act and shall form part of the Act.]
