Section 61 in Kerala Real Estate (Regulation and Development) Act, 2015
61. Delegation of Powers.
- The Authority may, by general or special order in writing, delegate to any member, officer of the Authority or any other person subject to such conditions, if any, as may be specified, in the order, such of its powers and functions under this Act (except the power to make regulations under section 64) as it may deem necessary.
