Section 38(3) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(3)Subject to the provisions of this Act and the [rules and orders] [Substituted by Act XXIII of Svt. 2007 for 'rules'.] made thereunder, the Custodian may, by order, delegate all or any of his powers and functions under this Act to an Additional, Deputy or Assistant Custodian subject to such conditions, if any, as may be specified in the order.
