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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in Punjab Urban Estates (Development and Regulation) Act, 1964

(1)The State Government may by notification direct that any power exercise able by it under this Act shall, in relation to such matters and subject to such conditions, if any, as may be specified in the notification, be exercise able also by such officer or authority subordinate to the State Government as may be specified in the notification.