Section 21 in Telangana Habitual Offenders Act, 1962
21. Power to delegate.
- The Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, direct that any power exercisable by them under this Act except the power under section 22 may also be exercised subject to such condition, if any, as may be laid down in the notification, by such officer not below the rank of a District Collector as may be specified therein.
