KARNATAKA PROHIBITION OF BEGGARY ACT, 1975

An Act to prohibit persons from resorting to begging and to provide for the detention, training and employment of beggars, for the custody, trial and punishment of beggar offenders and for the relief and rehabilitation of such persons in the State of Karnataka

Act number

Act 27 of 1975

Year

1975

Enacted on

06-06-1975

In force from

01-04-1976

Jurisdiction

Karnataka State Act

Subjects

Social Welfare, Criminal Law

Read the full text of KARNATAKA PROHIBITION OF BEGGARY ACT, 1975 section by section on LawLens.

Official source: India Code