Section 1(3) in Karnataka (Sandur Area) Inams Abolition Act, 1976
(3)It applies to all inams villages and also to all minor inams situated in the Sandur Area.[( 4) It shall come into force on such [ date] [Substituted by Act 32 of 1979 w.e.f. 8.11.1976.] as the State Government may, by notification in the official Gazette appoint.]
