Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 131 in The 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”.