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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh (Andhra Area) Inams (Assessment) Act, 1955

8. Delegation of powers:.

- The State Government may, by order, direct that any power or duty which is conferred or imposed on them by this Act shall, in such circumstances and under such conditions, if any, as may be specified in that direction, be exercised or discharged by such officer or authority as may be specified by them. The exercise of the powers so delegated shall be subject to control and revision by the State Government.