Section 52 in The Delhi Development Authority Act, 1957
52. Power to delegate.
- [(1)] [Section 52 renumbered as sub-sec (1) by Act 56 of 1963, w.e.f. 30.12.1963.] The Authority may, by notification in the Official Gazette, direct that any power exercisable by it under this Act except the power to make regulations may also be exercised by such officer or local authority [or committee constituted under Section SA] [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.] as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(2)[] [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.] The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act, except the power to make rules, may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(3)The [Lieutenant Governor] [Substituted for "Administrator" by Act 36 of 1996, w.e.f. 21.12.1996.] of the [National Capital Territory of Delhi] [Substituted by Act 56 of 1963, section 25, for save as aforesaid (w.e.f. 30-12-1963)] may, by notification in the Official Gazette, direct that any power exercisable by him under this Act [except that power to hear appeals,] [Inserted by Act 38 of 1984, section 10] may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein].
