Section 22 in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
22. Delegation of powers.
- The Government, may, by notification in the Government Gazette, direct that any power exercisable by it under this Act except under section 2 shall, subject to such conditions, if any, as may be specified in the notification, be exercisable also by an officer of the Government.
