Section 421(1) in Karnataka Municipal Corporations Act, 1976
(1)The Government may, [after previous publication] [Omitted by Act 13 of 1983 w.e.f. 24.2.1983 and inserted by the same Act w.e.f. 1.3.1983.] by notification make rules to carry out the purposes of this Act:[Provided that no previous publication shall be necessary for any rule made for the first time after the commencement of this Act.] [Inserted by Act 40 of 1981 w.e.f. 1.6.1977.]
