Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mysore (Religious And Charitable) Inams Abolition (Karnataka Amendment) Act, 2011 3 of 2012 [04 January 2012] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 21A 3. Amendment Of Section 21B Mysore (Religious And Charitable) Inams Abolition (Karnataka Amendment) Act, 2011 3 of 2012 [04 January 2012] An Act further to amend the Mysore (Religious and Charitable) Inams Abolition Act, 1955. Whereas it is expedient further to amend the Mysore (Religious and Charitable) Inams Abolition Act, 1955 (Mysore Act 18 of 1955) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixty second year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Mysore (Religious and Charitable) Inams Abolition (Karnataka Amendment) Act, 2011. (2) It shall be deemed to have come into force with effect from fifth day of January, 2007. 2. Amendment Of Section 21A :- In the Mysore (Religious and Charitable) Inams Abolition Act, 1955 (Mysore Act 18 of 1955) (hereinafter referred to as the principal Act), in the heading and in section 21A, for the words "Divisional Commissioner", the words "Regional Commissioner" shall be substituted. 3. Amendment Of Section 21B :- In section 21B of the principal Act, for the words "Divisional Commissioner", the words "Regional Commissioner" shall be substituted.