Section 8 in The Orissa Government Land Settlement Act, 1962
8. [ Delegation of power. [Inserted vide Orissa Act No. 2 of 1990.]
- The Government may by notification in the Official Gazette direct that any power exercisable by it under this Act shall, subject to such conditions, if any, as may be specified in the direction, be exercisable also by any authority not below the rank of a Revenue Officer.]
