Section 42A(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(1)The Government may, by notification in the Rajasthan Gazette, delegate to the Jagir Commissioner [x x x ] the Commissioner for Khudkasht lands or any other officer subordinate to it, all or any of the powers conferred upon it by this Act other those conferred by section 21 and 48.
