(3)[ Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.] [Inserted by the Delegated Legislation Provisions (Amendment) Act, 2004 (4 of 2005), Section 2 and Sch. (w.e.f. 11.1.2005).][76-A. Delegation of certain powers. [Inserted by Act 4 of 1914, Section 2 and Sch.]- [[* * *] The State Government may, by notification in the Official Gazette], delegate(a)all or any of the powers conferred on it by sections 2(9), 33(3)(b), 70(1), 74 and 78 to the Chief Controlling Revenue-authority, and(b)all or any of the powers conferred on the Chief Controlling Revenue-authority by sections 45(1), (2), 56(1) and 70(2) to such subordinate Revenue-authority as may be specified in the notification.]
