Section 8 in The East Punjab Moveable Property (Requisitioning) Act, 1947
8. Delegation of functions.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by order notified in the Official Gazette, direct that any power conferred or any duty imposed on it by this Act shall in such circumstances and under such conditions, if any, as may be specified in the direction be exercised or discharged by such officer as may be so specified.
