Section 14 in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
14. Delegation of powers of the State Government. -
The State Government may, by notification in the Official Gazette, delegate any of its powers under this Act, except the power to make rules under section 16, to the Board of Revenue, subject to such reservations, if any, as may be specified in the notification.
