Section 54 in West Bengal Estates Acquisition Act, 1953
54. Delegation of powers by the State Government and powers and duties of the authorities.
(1) The State Government may, by [notification] [[For notification relating to(a)authorisation of authority and certain officers to sanction ad interim payments under the 2nd proviso to section 12(1) of the Act to an intermediary up to the amount specified, subject to certain conditions, see Notification No. 576L. Ref., dated 9.1.1959. published in the Calcutta Gazette of 1959, Part I. page 384, as subsequently amended.(b)appointment of certain officers as Revenue Officers for the purpose of the Act in respect of their respective jurisdictions, see Notification No. 19602L. Ref., dated 16.12.1960, published in the Calcutta Gazette of 1960. Part I, page 4072.]] in the Official Gazette, delegate any of the powers under this Act, except the power of making rules under section 59, to the Board of Revenue [, the Commissioner of a Division or a Collector] [Inserted by Section 2 of the West Bengal Estates Acquisition (Second Amendment) Act, 1958 (West Bengal Act No. 25 of 1958).] subject to such reservations, if any, as may be specified in the notification.(2)All authorities referred to in section 53 shall exercise such powers and perform such duties under this Act or any rules made thereunder as may be conferred or imposed on them.
