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State of Madhya Pradesh - Section

Section 35 in The Northern India Ferries Act, 1878

35. Delegation of powers.

- The State Government may, from time to time, delegate under such restrictions as it thinks fit, any of the powers conferred on it by this Act to any Commissioner of a division or Magistrate of a district, or to such other officer as it thinks fit, by name or by virtue of his office.