Section 70 in Assam (Temporarily Settled Areas) Tenancy Act 1971
70. Delegation of Powers.
- The State Government may, by notification in the Official Gazette, invest generally or for special purposes and with such restrictions or conditions as it deems fit"(a)any Revenue Officer or Assistant Settlement Officer with all or any of the powers of the Deputy Com-missioner or the Settlement Officer; and(b)any Settlement Officer with all or any of the powers of the Deputy Commissioner for the purposes of and under this Act.
