Section 1 in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
1. Short title and commencement.
(1)This Act may be called the Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991.(2)It shall come into force on such [date] [Act came into force on 1.8.1992 by notification No. HUD 201 MNJ 92 dt. 28.7.1992] as the State Government may, by notification, appoint.
