- Government may, by notification in the [Official Gazette] [Substituted for the words 'Jarida' by the A.P.A.O., 1957.], invest any officer [or authority] [Inserted by Act XXVIII of 1956.] with the powers of any Atiyat Court mentioned in [XXX] [The reference 'clause (a), (b) or (c)' was omitted by Act XXVIII of 1956.] section 8, specifying the area within which the powers may be exercised.
