- If any difficulty arises in giving effect to the provisions of this Act in consequence of the transition to the said provisions from the provisions of the Acts in force immediately before the commencement of this Act, the State Government may, by notification, make such provisions as appear to it to be necessary or expedient for removing the difficulty.NotificationsBangalore, dated 1st March, 1969. [No. AFD 2 FAD 69.]S.O. 491. - In exercise of the powers conferred by sub-section (3) of section 1 of the Mysore Forest Act, 1963 (Mysore Act 5 of 1964) the Government of Mysore hereby appoints the 1st June 1969 as the date on which the said Act shall come into force.Bangalore, dated 4th September, 1974. [No. AFD 130 FDP 74 (I).]G.S.R. 256. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Forest (Amendment) Act, 1974, (Karnataka Act No. 23 of 1974), the Government of Karnataka hereby appoints the 16th day of September 1974 as the date on which the said Act shall come into force.
