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

State of Karnataka - Subsection

Section 29(1) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(1)The State Government, may by notification, delegate any of the powers conferred on it by or under this Act, to any other authority, except the power to make rules under section 44.