Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Entire Act]

State of Assam - Section

Section 24 in The Assam Consolidation of Holdings Act, 1960

24. Delegation of power.

- The State Government may delegate to any officer or authority subordinate to it (not below the rank of a Sub-divisional Officer) any of the powers conferred on it except the powers under Section 3 to be exercised subject to any conditions specified in the order of delegation.