Section 47(1) in The Jammu and Kashmir Development Act, 1970
(1)The Authority may, by notification in the Government Gazette, direct that any power exercisable by it under this Act, except the power to make regulations, may also be exercised by [the Chairman, Vice-chairman or such officer] [The words 'the Chairman, Vice-Chairman or such Officer' substituted by Act X of 1977, Section 3.] or local authority and in such cases and subject to such conditions, if any, as may be specified their in.
