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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in Faridabad Complex (Regulation and Development) Act, 1971

(2)Unless otherwise provided, the Chief Administrator may by notification, with the approval of the State Government delegate his powers except those under Section 13, to his junior officers and the delegation shall continue until revoked.