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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(1)The Government may, by order, direct that the powers 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 Government.