Section 3(31) in The Karnataka General Clauses Act, 1899
(31)"public nuisance" shall mean a public nuisance as defined in the Indian Penal Code;( 32) "registered" used with reference to a document shall,-(a)as respect any period before the first day of April 1951, mean registered under the law for the time being in force in Mysore for the registration of documents;(b)as respects any period from the first day of April 1951, mean registered in [India] [Adapted by the Mysore Adaptations of Laws Order, 1956 w.e.f. 1.11.1956] under the law for the time being in force for the registration of documents;]4
