Section 12 in Indian Stamp (Madhya Pradesh Amendment) Act, 2016
12. Substituted of Section 76-A.
- For Section 76-A of the principal Act, the following Section shall be substituted, namely:-"76-A. Delegation of certain powers. - The State Government may, by Notification in the official Gazette. delegate-(a)all or any of the powers conferred on it to the Chief Controlling Revenue Authority, and(b)all or any of the powers conferred on the Chief Controlling Revenue Authority under the Act to such subordinate officers of the State Government as may be specified in the notification.".
