Section 4A in The Karnataka General Clauses Act, 1899
4A. [ Definition of the expressions 'State' and 'State of Mysore' in certain enactments. [Adapted by the Mysore Adaptations of Laws Order, 1956 w.e.f. 1.11.1956]
- With effect from the first day of November 1956 [and upto 1st day of November, 1973], in every enactment as defined in clause (12) of section 3, the expression 'State' and 'State of Mysore' (where those expressions refer to the territory or area), shall, unless the context otherwise requires, mean all the territories for the time being comprised in the State of Mysore.]
