Section 154(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Notwithstanding anything contained in sub-section (1) for the purpose of giving effect to the provisions of the [proviso] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968] to the said subsection the State Government may by notification make such provision as appears to it to be necessary or expedient,-(a)for making omissions from additions to and adaptations and modifications of the rules notifications and orders issued under the repealed enactments;(b)for specifying the authority officer or person who shall be competent to exercise such functions exercisable under any of the repealed enactments or any rules notifications or orders issued thereunder as may be mentioned in the said notification.
