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State of Uttar Pradesh - Section

Section 71 in The U.P. Minor Minerals (Concession) Rules, 1963

71. Delegation.

- The State Government may, by notification in the Gazette, direct that any power exercisable by it under these rules, may in relation to such matters and subject to such conditions, if any, as may be specified in the notification, be exercisable also by such officer or authority subordinate to the State Government as may be specified in the notification.