Section 36(2A) in The International Airports Authority Act, 1971
(2A)[ The power to make rules conferred by clauses (a) and (c) of sub-section (2) shall include the power to give retrospective effect, from a date not earlier than the date of commencement of this Act, to such rules or any of them but no retrospective effect shall be given to any rule so as to prejudicially affect the interests of any person to whom such rule may be applicable.] [Inserted by Act 72 of 1985, Section 2 (Retrospectively).]
