Section 11(1) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(1)The Government may subject to the condition of previous publication, by notification make rules to carry out the purposes of this Act [and such rules may be general for all irrigation works or may be special for one or more irrigation works, as may be specified in such rules.] [Inserted by Act 23 of 1961 w.e.f. 16.11.1961.]
