Section 14 in The Karnataka General Clauses Act, 1899
14. Powers conferred to be exercisable from time to time.
- Where, by [any Mysore Act or Karnataka Act] [Adapted by the Karnataka Adaptation of Laws Order, 1973 w.e.f. 1.11.1973] made after the commencement of this Act, any power is conferred [x x x] [The words ] then that power may be exercised from time to time as occasion requires.
