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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(2) in 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.