Section 140(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The State Government may by notification direct that any of the powers conferred on the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] by or under this Act other than those conferred by sections 6 7 9 11 [x x x] [Omitted by Act 17 of 1980 w.e.f. 3.11.1979] 91 149 and 150 may subject to such restrictions and conditions as may be specified in such notification be exercisable also by such of his subordinate officers as may be specified in such notification.
