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Union of India - Section

Section 56 in The Displaced Persons (Debts Adjustment) Act, 1951

56. Delegation of Powers.

The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act may also be exercised by such officer or authority subordinate to the Central Government or by the State Government or by any officer or authority subordinate to the State Government as may be specified in the direction.