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[Cites 0, Cited by 24] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1) in Government of India Act, 1935

(1)The executive authority of a Province shall be exercised on behalf of His Majesty by the Governor, either directly or through officers subordinate to him, but nothing in this section shall prevent the Federal or the Provincial Legislature from conferring functions upon subordinate authorities, or be deemed to transfer to the Governor any functions conferred by any existing Indian law on any court, judge, or officer or any local or other authority.