Section 25 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
25. Delegation of powers of the Government on the Authority.
- Notwithstanding anything contained in the Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 (Karnataka Act 7 of 1962) the Government may by notification delegate any of its powers to be exercisable by it on the Authority and on the issuance of such notification the Authority shall have such powers and perform such functions as may be specified in the notification.
