Section 321(1) in Karnataka Municipalities Act, 1964
(1)The Government may by notification delegate to the [Director of municipal Administration, Deputy commissioner, Assistant Commissioner or Tahsildar] [Substituted by Act 31 of 2003 w.e.f. 20-8.2003.] such of its powers under this Act [***] [Omitted by Act 33 of 1986 w.e.f. 6-6.1986.] except the power to make rules.
