Section 21 in The Karnataka General Clauses Act, 1899
21. Power to make to include power to add to, amend, vary or rescind notifications, order, rules or bye-laws.
- Where, by any enactment, a power to [issue] [Substituted by Act 12 of 1953] [notifications] [Inserted by Act 12 of 1953], orders, rules or bye-laws is conferred, then that power includes a power, exercisable in the like manner and subject to the like sanction and condition (if any), to add to, amend, vary or rescind any [notification] [Inserted by Act 12 of 1953], order, rules or bye-laws so 2[issued.]2
