KARNATAKA FAMINE RELIEF FUND ACT, 1963

An Act to provide for the establishment and maintenance in the State of Karnataka of a Fund for meeting the expenditure on occasions of famine or of distress caused by drought, flood, fire and other natural calamities in the State.

Act number

Act 32 of 1963

Year

1963

Enacted on

01-11-1963

In force from

01-07-1964

Jurisdiction

Karnataka State Act

Subjects

Disaster Management

Read the full text of KARNATAKA FAMINE RELIEF FUND ACT, 1963 section by section on LawLens.

Official source: India Code