Section 3(12) in The Karnataka General Clauses Act, 1899
(12)"Enactment" shall include,-(a)a [Mysore Act] [Substituted by Act 12 of 1953],(a1)[ a Karnataka Act,] [Adapted by the Karnataka Adaptation of Laws Order, 1973 w.e.f. 1.11.1973](b)an Act of the Governor-General of India in Council or of a Local Legislature in India, introduced as law into [Mysore Area] [Adapted by the Karnataka Adaptation of Laws Order, 1973 w.e.f. 1.11.1973],(c)a body of Rules (other than rules made in exercise of a power conferred by any Act or by any such Act as aforesaid) prescribed as law in ] [Adapted by the Karnataka Adaptation of Laws Order, 1973 w.e.f. 1.11.1973[Mysore Area]1, and(c1)[ a Bombay Act as defined in clause (5) of section 3 of the Bombay General Clauses Act, 1904 (Bombay Act I of 1904); [Adapted by the Mysore Adaptation of Laws Order, 1956 w.e.f. 1.11.1956](c2)a Coorg Act or Regulation as in force in the Coorg District;(c3)a Hyderabad law as defined in clause (1a) of section 2 of the General Clauses Act, 1308 F (Hyderabad Act III of 1308 Fasli);(c4)a Madras Act as defined in clause (17a) of section 3 of the Madras General Clauses Act, 1891 (Madras Act I of 1891); and](d)any provision contained in [any [Mysore Act or Karnataka Act] [Substituted by Act 12 of 1953]] or in any such Act or body of Rules as aforesaid [or in any Bombay Act, Coorg Act, Hyderabad Law or Madras Act] [Adapted by the Mysore Adaptation of Laws Order, 1956 w.e.f. 1.11.1956];
