Section 31 in The Karnataka General Clauses Act, 1899
31. Determination of the times at which Acts or provisions of Acts extended or applied by Government to certain places shall come into force.
- When, by an Act, the Government is empowered to extend or apply an Act or any provision of an Act, to any place in, or to any portion of the State, the Government may, in any order extending or applying such Act or provision or in any subsequent order, notify the time or provision or in any subsequent order, notify the time at which the same shall come into force in the place or portion of the State to which it is so extended or applied; and unless it is otherwise provided in the Act, the Government may, by notification in the Official Gazette from time to time, postpone the time at which the Act or provision shall come into force in such place or portion of the State, to cancel the order for extending or applying the same to such place or portion of the State:Provided that no order postponing the time at which an Act or provisions shall come into force or cancelling the order for extending or applying the same shall be made after the Act or provision has actually come into force in the place or portion of the State to which such order relates.
