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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(2) in The Jammu and Kashmir Development Act, 1970

(2)The Government may, be notification in the Government Gazette, direct that any were exercisable by it under this Act, except the power to make rules, may also be exercised by such officer may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.