- The State Government may, by notification in the Official Gazette,-(a)delegate all or any of its powers under this Act, except the power to make rules, to the Board or the Commissioner or the Settlement Commissioner or the Director of Land Records or a Collector, or(b)direct that any duties imposed and powers conferred by this Act or the rules made thereunder or by any other law for the time being in force or the rules made under such other law on any officer or authority appointed or constituted under this Act or the rules made thereunder (shall, to the exclusion of such officer or authority, be performed) and exercised by any other lawfully appointed or constituted officer or authority specified in the notification, whether such other officer or authority shall have been appointed or constituted under this Act or the rules made thereunder or under any other law for the time being in force or the rules made under such other law, or(c)require the Board or any other officer to perform the duties and exercise the powers imposed and conferred by this Act or the ruled made there under on the Commissioner or the Settlement Commissioner or the Director of Land Records or(d)authorise any authority or officer lawfully constituted or appointed to delegate its or his powers under this Act or under any other law for the time being in force, except the power to make rules under this Act or under such other law, to any other authority or officer constituted or appointed under this Act or the rules made thereunder or under any other law for the time being in force or the rules made under such other law.(2)Doubts having been expressed as to the scope of the power of delegations provided for in this sections as it stood before the 16th day of November, 1961, it is hereby enacted for the removal and clarification of such doubts that, notwithstanding anything contained in any judgment, order or decision of any Court (Civil or Revenue) Tribunal or other competent authority and notwithstanding any defect or omission of form, language or reference in any notifications issued by the State Government under this section previously to the said day or any rule of law or interpretation,(a)all delegations of powers and duties made by the State Government under this section before the sixteenth day of November, 1961, shall be deemed to have been lawfully and validly made in terms of sub-section (1) as hereby amended as if such amendments had then been made, and(b)all notification delegating such powers and duties shall, until superseded, continue to be operative and to have effect according to their tenor.
