Section 74(3A) in Karnataka Town and Country Planning Act, 1961
(3A)[ Any rule under this Act may be made to have effect retrospectively and when any such rule is made a statement specifying the reasons for making such a rule shall be laid before both Houses of the State Legislature along with the rule under sub-section (4). All rules made under this Act shall, subject to any modification made under sub-section (4), have effect as if enacted in this Act.] [Inserted by Act 14 of 1964 w.e.f. 26.03.1964]
