Section 30 in The Karnataka General Clauses Act, 1899
30. [ Publication of orders and notification in the official Gazette. [Sections 30, 31 and 32 substituted by Act 12 of 1953]
- Where in [any Mysore Act or Karnataka Act], or in any rule made under [any Mysore Act or Karnataka Act] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973], it is directed that any order, notification or other matter, shall be notified or published, such notification or publication shall, unless the Act otherwise provides, be deemed to be duly made if it is published in the Official Gazette.
