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[Cites 0, Cited by 0] [Section 321] [Entire Act]

State of Karnataka - Subsection

Section 321(2A) in Karnataka Municipalities Act, 1964

(2A)[ The Government may by notification, delegate to any other officer such of its powers or power conferred on any officer under this Act except the power to make rules.] [Inserted by Act 31 of 2003 w.e.f. 20-8.2003.]