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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(3) in Karnataka Municipal Corporations Act, 1976

(3)The Commissioner may, with the approval of the standing committee concerned, by order in writing empower any corporation officer to exercise, perform or discharge any such power, duty or function under his control and subject to his revision and to such conditions and limitation, if any, as he shall think fit to specify.