Section 3(43) in The Karnataka General Clauses Act, 1899
(43)"year" shall mean a year reckoned according to the British calendar;[( 44) "[Belguam Area] [Adapted by the Mysore Adaptations of Laws Order, 1956 w.e.f. 1.11.1956]" means the territory specified in clause (b) of subsection (1) of section 7 of the States Reorganisation Act, 1956 (Central Act 37 of 1956);
