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State of Karnataka - Section

Section 54 in The Karnataka Minor Mineral Concession Rules, 1994

54. Delegation of power.

(1)The State Government may, by notification in the official gazette direct that any power exercisable by it under these rules may, in relation to such matters and subject to such conditions, if any, as may be specified in the notification be exercisable also by such officer or a or authority subordinate to the State Government.