Section 31A in The Karnataka General Clauses Act, 1899
31A. [ Construction of reference to certain laws. [Adapted by the Mysore Adaptation of Laws Order, 1956 w.e.f. 1.11.1956]
- Any reference in any [Karnataka Act], to a Mysore Act which is not in force in the Bombay Area, Hyderabad Area, Madras Area or Coorg District, shall, in relation to such Area or District, unless the context otherwise requires, be construed as a reference to the corresponding law, if any, in force in such Area or District.]
