Section 29 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
29. Delegation of powers.
(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.(2)The Authority may by regulations, delegate any of the powers conferred on it by or under this Act to the Commissioner or other officers of the Authority , except the power to make regulations under section 45.Chapter-IV Finance and Property
