(1)The Government may by notification delegate to the [Director of municipal Administration, Deputy commissioner, Assistant Commissioner or Tahsildar] [Substituted by Act 31 of 2003 w.e.f. 20-8.2003.] such of its powers under this Act [***] [Omitted by Act 33 of 1986 w.e.f. 6-6.1986.] except the power to make rules.(2)The Government may by notification delegate to the Deputy Commissioner any of the powers conferred under this Act on the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20-8.2003.](2A)[ The Government may by notification, delegate to any other officer such of its powers or power conferred on any officer under this Act except the power to make rules.] [Inserted by Act 31 of 2003 w.e.f. 20-8.2003.](3)Every delegation under [sub-section (1), (2) or (2A)] [Substituted by Act 31 of 2003 w.e.f. 20-8.2003.] may be subject to such restrictions and conditions as may be specified in the notification.
