Section 35 in The Northern India Ferries Act, 1878
35. Delegation of powers.
- The [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, from time to time, delegate, under such restrictions as it thinks fit, any of the powers conferred on it by this Act to any Commissioner of a division or Magistrate of a district, or to such other officer as it thinks fit, by name or by virtue of his office.
