Section 9 in The Assam Alienation of Land (Regulation) Act, 1980
9. Delegation of power.
- The State Government may by notification in the official gazette, direct that the power exercisable by it under this Act other than the power to make rules under Section 12, shall in such circumstances and under such conditions, if any, as may be specified in the notification be exercisable also by an officer subordinate to it.
