Section 16 in Rajasthan Habitual Offenders Act, 1953
16. Power to delegate.
- The State Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act except the power under Section 8 may also be exercised, subject to such conditions, if any, as may be specified in the notification, by such officer not below the rank of a District Magistrate, as may be specified therein'.]
