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State of Himachal Pradesh - Section

Section 35 in Himachal Pradesh Ferries Act, 1956

35. Delegation of Powers.

- The State Government may, from time to time, delegate, under such restrictions as it thinks fit, any of the powers conferred on it by this Act to the District Magistrate of the District or any other Magistrate of a District, or to such other officers as it thinks fit, by name or by virtue of his office.