Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Karnataka - Subsection Section 1(3) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974 (3)It shall be deemed to have come into force on the 18th January, 1962 except sections 12 and 19 which shall come into force at once.
