Section 50 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
50. Delegation of powers.
- The State Government may, by notification and subject to such restrictions and conditions as may be specified therein-(a)delegate to any officer or authority any of the powers, conferred upon, them by this Act;(b)confer powers of the Consolidation Commissioner, Director of Consolidation, Collector and Consolidation Officer under this Act or the rules made thereunder on any other or authority.
