Section 166 in The Jammu and Kashmir Representation of the People Act, 1957
166. Delegation of functions of the Government with regard to requisitioning.
- The Government may, by notification in the Gazette, direct that any power conferred or any duty imposed on the Government by any of the provisions of sections 160 to 165 shall, under such conditions, if any, as may be specified in the direction, be exercised or discharge by such officer or class of officers as may be so specified.
