Section 82(3) in Karnataka Municipalities Act, 1964
(3)(a)The powers conferred by this section on a Deputy Commissioner may also be exercised by an Assistant Commissioner [or any other officer of equal rank specified by the Government] [Inserted by Act 83 of 1976 w.e.f. 8-12-1976.] in the case of a town municipal council.(b)Any person shall be deemed to have had due notice of an enquiry or order under this section if notice thereof has been given in accordance with rules made in this behalf by the Government.
