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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Karnataka - Subsection

Section 197(4) in Karnataka Land Revenue Act, 1964

(4)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. Subject to any modification made under section 198, every rule made under this Act shall have effect as if enacted in this Act.