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State of Rajasthan - Section

Section 16 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964

16. Delegation of powers

- The State Government may by notification in the Official Gazette, direct that any powers exercisable by it under this Act shall subject to such conditions, if any, as may be specified in the notification, be exercisable also by an officer of the State Government.