(2)the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government may, subject to the other provisions of this Act, by notification in the [Official Gazette] [Substituted for the word Gazette of India by A.O. 1937] direct by what officer any power or duty shall be exercised or discharged, and any such notification shall have effect as if enacted in this Act.
