Section 388(2) in Karnataka Municipalities Act, 1964
(2)[ Notwithstanding anything contained in this Act, the Government may by notification, delegate such of its powers under this Act except the power to make rules to the Director of Municipal Administration (hereinafter in this section referred to as 'Director').] [Inserted by Act 33 of 1986 w.e.f. 6.6.1986.] [***] [Omitted by Act 31 of 2003 w.e.f. 20.8.2003.]
