Section 10(3) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(3)The Government on the advise of the Authority may, by notification in the official Gazette, declare any such area to be a notified area for the purposes of this Act with effect from such date as may be specified therein:Provided that the date so specified in the notification shall not be earlier than three months from the date of publication of the said notification.
