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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(1)The Government may, by notification authorize any authority or officer to exercise any of the powers vested in it by this Act except the power to make rules under section 68 and may in like manner withdraw such authority.