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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2) in Madhya Pradesh Bhudan Yagna Act, 1953

(2)The State Government may, by notification, direct that the powers conferred on it under sub-section (1) shall, subject to such conditions as may be specified, be exercisable by any officer not below the rank of a Deputy Commissioner.