Section 56 in Andhra Pradesh Urban Areas (Development) Act, 1975
56. Power to delegate.
(1)The Authority may, by notification direct that any power exercisable by it under this Act except the power to make regulations may also be exercised by such officers or local authority as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(2)The Government may by notification, direct that any power exercisable by them under this Act, except the power to make rules may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(3)The Director of Town-Planning may by notification, direct that any power exercisable by him under this Act may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.
