Section 52 in Karnataka Town and Country Planning Act, 1961
52. Delegation of certain powers of Joint Town Planning Board.
- A Joint Town Planning Board may, by order in writing, direct that all or any of the powers conferred on it by section 35, sub-section (2) of section 46 and section 47 shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised by such officer as the Joint Town Planning Board may specify in the order.
