Section 421(4A) in Karnataka Municipal Corporations Act, 1976
(4A)[ A rule under this Act may be made with retrospective effect, and when such a rule is made, the reasons for making the rule shall be specified in a statement laid before both Houses of the State Legislature, and subject to any modification made under sub-section (6), every rule made under this Act, shall have effect as if enacted in this Act.] [Inserted by Act 8 of 1982 w.e.f. 9.11.1981.]
