Section 1 in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
1. Short title, extent and commencement.-
(1)This Act may be called the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974.(2)It extends to the whole of the State of Karnataka.(3)It shall be deemed to have come into force on the 18th January, 1962 except sections 12 and 19 which shall come into force at once.
