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State of Karnataka - Section

Section 66 in Karnataka Municipal Corporations Act, 1976

66. Delegation of Commissioner's ordinary power.

- Subject to the rules made by the State Government, the Commissioner may delegate to any officer of the Corporation subordinate to him any of his ordinary powers, duties and functions [including the powers specified in Schedule III]. [Inserted by Act 35 of 1994 w.e.f.1.6.1994.]