Section 3(27) in The Karnataka General Clauses Act, 1899
(27)" part" shall mean a part of the Act in which the word occur;[( 27a) "Part A State" shall mean a State for the time being specified in Part A of the First Schedule to the Constitution, [as in force before the commencement of the Constitution (Seventh Amendment) Act, 1956] [Inserted by Act 12 of 1953] "Part B State" shall mean a State for the time being specified in Part B of that Schedule and "Part C State" shall mean a State for the time being specified in Part C of that Schedule or a territory for the time being administered by the President under the provisions of Article 243 of the Constitution;]
