36. Power of Government to Issue orders and directions.
- The Government may issue such orders and directions of a general character, as they may consider necessary in respect of any matter relating to the powers and duties of the [Commissioner of Land Reforms] [The words 'Board of Revenue' was substituted by 'Commissioner of Land Reforms' by Act No. 54 of 1986.], [the Director] [The word 'the Commissioner' was substituted by 'the Director' by Act No. 54 of 1986.], the Assistant Commissioner, the Urban Land Tax Officer or any other officer empowered under this Act. The authority or officer referred to above shall give effect to all such orders and directions.
