Section 36(2) in The Slum Areas (Improvement And Clearance) Act, 1956
(2)[The Central Government may, by notification in the Official Gazette, direct that any power exercisable by the Administrator under sub-section (7) of section 10, section 15, section 20 and section 30 may, subject to such conditions, if any, as may be specified in the notification, be exercised also by the Chief Secretary or by such other officer as may be mentioned therein.] [Inserted by section 18, ibid. (w. e. f. 27- 2- 1965 ).]
