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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(2)The prescribed authority may delegate, subject to such conditions as the State Government may think fit to impose, to any officer appointed under sub-section (1) any of its powers under this Act.