Section 49 in Karnataka Slum Areas (Development) Act, 1973
49. Board to exercise the powers of prescribed authority.-
The Government may, by notification, direct that any power exercisable by the prescribed authority under this Act, may be exercised by the Board, in such cases and subject to such conditions, if any, as may be specified in the notification and on the issue of such notification, the prescribed authority shall not exercise the power in respect of the matters specified in such notification.
