- The [State Government] [Substituted by ALO 1950.] may, by notification, delegate to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] in respect of any specified municipality or municipalities [within his or its jurisdiction] [Substituted by U.P. Act No. 7 of 1953.] any one or more of the powers vested in it by this Act, with the exception of the powers detailed in Schedule VII.
