Section 24 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
24. Delegation of powers of Government.
- The Government may, by notification, delegate all or any of their powers under this Act, except section 25 to any person or authority subordinate to them subject to such conditions and to such control and revision as may be specified in the notification; and they may in the like manner withdraw any powers so delegated.
