The State Government may, by notification in the Official Gazette, direct that any power (other than the power to hear appeals or to make rules) exercisable by it under this Act or the rules made thereunder may be exercised also by any officer of the State Government subject to such terms and conditions, if any, as may be specified therein. STATE AMENDMENTS [Karnataka Amendment of section 84.-- In section 84 of the principal Act, the words “to hear appeals or” shall be omitted. [ Vide Karnataka Act 2 of 2008, s. 3.]Open in Lexace · Ask the AI about this section
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