Section 3(46) in The Karnataka General Clauses Act, 1899
(46)"[Gulburga Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]" means the territory specified in clause (c) of subsection (1) of section 7 of the States Reoganisation Act, 1956 (Central Act 37 of 1956);
