Section 11(2) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide, -(a)for the delegation of powers of the Government to such authority or authorities as may be notified;(b)for the provision of such appeals and revision as may be found necessary in respect of the orders passed by any authority to whom powers may be so delegated; and(c)for all matters expressly required or allowed by this Act to be prescribed.
