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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2) in Punjab Urban Estates (Development and Regulation) Act, 1964

(2)Save as otherwise provided in this Act, the Chief Administrator may, with the approval of the State Government, by an order in writing delegate any of his powers and functions under this Act or the rules made thereunder to such other officer subordinate to him as may be specified in such order.