Section 1(3) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(3)It shall come into force on such [date] [Act has come into force w.e.f. 15.08.1966 by notification No. ED 16 SAR 64 dated 8.8.66.] as the Government may, by notification in the official Gazette, appoint.
