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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(1)The Government may delegate any of its powers and functions under this Act, except the powers exercisable by it under sub-section (1) of section 3 and section 34, to the Commissioner or any other officer subject to such conditions as it may impose.