Section 4(3) in Karnataka Municipalities Act, 1964
(3)When a local area is included in any [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], this Act and all notifications, rules, bye-laws, orders, resolutions, directions and powers (including any tax levied) issued, made or conferred under this Act or any other law applicable to such [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall apply to the said area from the date of publication of the notification under sub-section (1).
