Section 21 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
21. Delegation of Property Tax Commissioner's Powers and duties.
- Subject to the provisions of this Act and such restrictions and conditions, as may be prescribed, the Property Tax Commissioner may, by order in writing delegate any of his powers and duties under this Act except those under Section 18 to any person appointed under Section 3 to assist him.
