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[Cites 0, Cited by 2] [Section 1(2)] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(2)(ii) in The Karnataka Open Places (Prevention Of Disfigurement) Act, 1981

(ii)come into force in the municipalities, notified areas, sanitary boards, constituted or continued under the Karnataka Municipalities Act, 1964 or under any other law, or in any other local area, on such date, as the State Government may by notification, appoint and different dates may be appointed in respect of different areas.