Section 36 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
36. Delegation of powers.
- The Land Reform Commissioner may, with the previous sanction of the State Government, by notification in the Official Gazette, direct that any power conferred or any duty imposed on him by or under this Act shall, under such conditions and restrictions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers not below the rank of Tahsildar as may be specified.
