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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(2)The Authority may by regulations, delegate any of the powers conferred on it by or under this Act to the Commissioner or other officers of the Authority , except the power to make regulations under section 45.Chapter-IV Finance and Property