(2)[ The State Government may, by notification in the Official Gazette, delegate all or any of its powers under this section to the Board of Revenue or to any authority named in such notification.] [Inserted by Clause (a) sub-section (1) of Section 5 of Rajasthan Act No. 22 of 1956 (Published in Rajasthan Gazette, Part 4-A, Extraordinary dated 16.7.1956).]
