Section 388(3) in Karnataka Municipalities Act, 1964
(3)The Government may, by notification, delegate to the Director all or any of the powers exercisable under this Act by [*] [Omitted by Act 31 of 2003 w.e.f. 20.8.2003.] the Deputy Commissioner. On the issue of such notification, [*] [Omitted by Act 31 of 2003 w.e.f. 20.8.2003.] the Deputy Commissioner shall cease to exercise the powers delegated to the Director.
