Section 98 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
98. Delegation of powers.
- The State Government may, by notification in the official Gazette, delegate to any officer or authority subordinate to it any of the powers conferred on it or on any officer subordinate to him by this Act, other than the power to make rules, to be exercised subject to such restrictions and conditions as may be specified in the said notification.
