Section 1 in Karnataka Industrial Areas Development Act, 1966
1. Short title, extent and commencement.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Industrial Areas Development Act, 1966.(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973].(3)This Act except Chapter VII shall come into force at once; Chapter VII shall come into force in such area and from such [date] [See the notification at the end of the Act] as the State Government may, from time to time, by notification, specify in this behalf.
