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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(1) in Karnataka Slum Areas (Development) Act, 1973

(1)The Government may, by notification, authorise any authority or officer to exercise any of the powers vested in it by this Act (except the power to acquire land under section 17 and the power to make rules under section 71); and may in like manner withdraw such authority.