Section 83 in The Bombay Tenancy and Agricultural Lands Act, 1948
83. Delegation of [powers, functions and duties].
- The [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government may, subject to such restrictions and conditions as it may impose, by notification in the Official Gazette, delegate to any of its officers, not below the rank of an Assistant or Deputy Collector, all or any of the [powers conferred or functions or duties imposed] [These words were substituted for the words 'powers conferred' by Gujarat 36 of 1965, section 11 (w.e.f. 01-02-1966).] on it by this Act.
