Section 16(2) in Karnataka Housing Board Act, 1962
(2)[ The Board may, by notification, direct that any power exercisable by it under this Act except the power to make regulations may also be exercised by the Housing Commissioner or such other officer of the Board as may be specified in the notification subject to such restrictions and conditions as may be specified therein.] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.]
