Section 1 in Karnataka Khadi and Village Industries Act, 1956
1. Short title extent, commencement and repeal.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Khadi and Village Industries Act, 1956.(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.].(3)It shall come into force in such areas from such [dates] [This Act came into force in Belgaum Area on 15.2.1959, in Gulbarga Area on 1.8.1959, & in rest of the State on 18.9.1957. Text of the notification is at the end of the Act.] as the State Government may by notification in the [Karnataka Gazette] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] specify.(4)On the coming into force of this Act in the [Belgaum Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.], the Bombay Village Industries Act, 1954 (Bombay Act No. XLI of 1954), shall stand repealed and on the coming into force of this Act in the [Gulbarga Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.], the Hyderabad Khadi and Village Industries Act, 1955 (Hyderabad Act No. X of 1955), shall stand repealed.
