Section 4B in The Karnataka General Clauses Act, 1899
4B. [ Definition of the expressions 'State' and 'State of Karnataka' in certain enactments. [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]
- With effect from the first day of November 1973, in every enactment as defined in clause (12) of section 3, the expressions 'State' and 'State of Karnataka' where they refer to the territory or area, shall, unless the context otherwise requires, mean all the territories for the time being comprised in the State of Karnataka.]General Rules of Construction
