Section 29 in Bangalore Development Authority Act, 1976
29. Authority and Commissioner to exercise powers and functions under Karnataka Act 14 of 1977.-
(1)In any area or part thereof to which this Act applies, the Government may, by notification, declare that from such date and for such period as amy be specified therein and subject to such restrictions and modifications, if any as may be specified in the notification,-(i)the powers and functions of the Corporation (including the power to levy, assess and collect property tax) or a standing committee thereof under the Karnataka Municipal Corporations Act 1976 shall be exercised and discharged by the Authority ; and(ii)the powers and functions of the Commissioner of the Corporation under the said Act shall be exercised and discharged by the Commissioner:Provided that the Corporation shall be consulted before making such declaration if such area or part thereof lies within the limits of the City of Bangalore.(2)On the making of a declaration under sub-section (1), notwithstanding anything contained in any other law for the time being in force, the Corporation, any standing committee thereof or the Commissioner of the Corporation, shall not be competent to exercise or discharge the powers or functions conferred or imposed on the Authority orvthe Commissioner, as the case may be, by such declaration.(3)The Authority or the Commissionervmay delegate any of the functions exercisable by it or him under sub-section (1) to any officer or servant of the Authority.(4)The exercise or discharge of any of the powers or functions delegated under sub-section (3) shall be subject to such limitations, conditions and control as may be laid down by the Authority or the Commissioner, as the case may be,
