Section 20(1) in Bihar Entertainments Tax Act, 1948
(1)The [State] [Substituted by A.L.O. for 'Provincial'.] Government may, by notification, delegate all or any of its power under this Act except those conferred upon it by sub-section (3) of section 21 and this section, to any person or authority subordinate to the [State] [Substituted by A.L.O. for 'Provincial'.] Government, and may in like manner withdraw any power so delegated.
