Section 1 in Karnataka Municipal Corporations Act, 1976
1. Short title, extent and commencement.
(1)This Act may be called the Karnataka Municipal Corporations Act, 1976.(2)It extends to the whole of the State of Karnataka.(3)It shall come into force at once in the cities of Bangalore and Hubli-Dharwar and in other areas on such [date] [Act has come into force in Belgaum city and Mysore city on 10.6.1977 by Notification. Text of the Notification is at the end of the Act. Notifications relating to Mangalore and Gulbarga are not available.] as the Government may, by notification, appoint and different dates may be appointed in respect of different areas.
