Section 19(2) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(2)The State Government may, after consultation with the Taluk Development Board of a Taluk by a notification, direct that the provisions of sub-section (1) shall apply on such date as may be specified therein to any other area in the Taluk, subject to such adaptations and modifications as it may consider suitable having regard to the local conditions of the area.
