- [The Government] [In section 9, 10, 16, 18, 26, 33(3), 37, 49, 57, 70(1), 75, 76-A and 78 for the words 'High Highness' the words 'the Government' substituted by Act X of 1996.] may by notification in the Government Gazette delegate [all or any of the powers vested in it [under sub-section (3) of section 33, section 45, sub-section(1) of section 56, sub-sections (1) and (2) of section 70 and section 74] [In Section 76-A words and figures etc., at the end within brackets substituted for clauses (a) and (b) after deletion of colon and dash by Act X of 1996.] to such officer or authority as may be specified in the notification.]
