This Act may be called the Indian Easements Act, 1882. Local extent.-- It extends 1 to the territories respectively administered by the Governor of Madras in Council and the Chief Commissioners of the Central Provinces and Coorg; Commencement.-- and it shall come into force on the first day of July, 1882. STATE AMENDMENTS Karnataka Amendment of Central Act V of 1882.-- In section 1 of the Indian Easements Act, 1882 (Central Act V of 1882) for the entry under the heading "Local extent", the following entry shall be substituted, namely:-- "It extends to the whole of the State of Karnataka". [ Vide Karnataka Act 33 of 1978, s. 6].Open in Lexace · Ask the AI about this section
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