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State of Karnataka - Section

Section 131 in Karnataka Police Act, 1963

131. Power to delegate.

- The District Magistrate may with the sanction of the Government delegate any of his powers under this Chapter to,-
(i)the Superintendent; and
(ii)any officer of the Revenue Department in the district exercising the powers of a Magistrate.
Such officer is hereinafter referred to in this Chapter as "the authorised officer".