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State of Jharkhand - Section

Section 551 in Jharkhand Municipal Act, 2011

551. Delegation of functions of the State Government with regard to requisitioning.

- The State Government may, by notification in the Official Gazette, direct that any powers conferred or any duty imposed on that Government by any of the provisions of section 546 to 550 shall, under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers as may be so specified.