Section 11(3) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(3)[ A rule made 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 sub-section (4), every rule made under this Act shall have effect as if enacted in this Act.
