(1)For carnying out the purposes of this Act, the State Government may appoint such n umber of officers with appropriate designations as it may consider necessary.(2)The State Government may, by Notification in the Official Gazette, empower any officer of the State Government (including any officer of any local authority) to exercise such powers, discharge such duties and perform such functions under this Act, in respect of such class of persons or class of lands or such areas as may be specified.
