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State of Assam - Section

Section 36 in The Assam Fixation of Ceiling on Land Holdings Act, 1956

36. Delegation of powers.

- The State Government may, by notification, delegate to any officer, or authority subordinate to it, any of the powers conferred on it by the Act, except the powers under Sections 28 and 40, to be exercised subject to any restrictions and conditions as may be specified in the said notification.