Section 166 in Manipur Land Revenue and Land Reforms Act, 1960
166. Delegation of powers.
- The Administrator may, by notification in the Official Gazette, delegate to any officer or authority subordinate to him any of the powers conferred on him or on any officer subordinate to him by this Act, other than the power to make rules, to be exercised subject to such restrictions and conditions as may be specified in the said notification.
