Section 36 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
36. Power to Delegate.
- The competent authority may, by notification in the Official Gazette direct that any power exercisable by it under this Act may also be exercised, in such cases and subject to such conditions, if any, as may be specified in the notification, by such officer or the local authority as may be mentioned therein.
