Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Karnataka - Subsection Section 1(3) in Karnataka Housing Board Act, 1962 (3)It shall come into force on such [date] [The Act has come into force by notification w.e.f. 27.1.1965. Text of the notification is at the end of the Act.] as the State Government may, by notification, appoint.
