Section 14 in The Bihar Bakasht Disputes Settlement Act, 1947
14. Delegation of powers of State Government.
- The [State] [Substituted by A.L.O.] Government may, by notification, delegate the powers vested in it by Section 3 and Section 4 to any officer not below the rank of [an Additional District Magistrate] [Substituted by Section 4 of Bihar Act 4 of 1949.] subordinate to the [State] [Substituted by A.L.O.] Government.
