Section 23 in Himachal Pradesh Habitual Offenders Act, 1969
23. Power to delegate.
- The Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act except the power under section 24 may also be exercised subject to such conditions, if any, as may be specified in the notification, by such officer not below the rank of a District Magistrate as may be specified therein.
