55. Delegation of powers by the highway authority.
- The highway authority may, after obtaining the approval of the State Government, by notification in the official Gazette, delegate any of its powers duties under Sections 7(3), 7(4)10, 20, 21, 23, 38, 39, 40, 41, 42 or 43 of this Act to any officer or authority subordinate to it subject to such conditions if any, as may be specified in such notification.
