Section 38(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(2)[ Subject to the provisions of this Act and of the rules and orders made thereunder, the Custodian General may delegate all or any of his powers under this Act to a Deputy Custodian General.] [Existing sub-section (2) of section 38 re-numbered as sub-section (3) and subsection (2) inserted by Act VII of Svt. 2010.]
