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[Cites 0, Cited by 3] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2) in Administration of Evacuee Property Act, 1950

(2)The State Government may, by general or special order, direct that any power exercisable by it under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised by an officer subordinate to the State Government.