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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

(3)The provisions made by any notification under sub-section (1) or sub-section (2) shall have effect as if enacted in this Act and any such notification may be made so as to be retrospective to any date not earlier than the appointed day.