Section 3(3) in The Delhi (Delegation Of Powers) Act, 1964

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Union of India - Subsection

Section 3(3) in The Delhi (Delegation Of Powers) Act, 1964

(3)The Administrator may withdraw for disposal by himself any appeal or application for revision or any other matter pending before an officer or other authority competent under sub-section (1) to dispose of the same.THE SCHEDULE(See section 3)

	Name of enactment	Provisions vesting powers in the Administrator Officer	or authority who may also exercise the powers
1.	The Punjab Land Revenue Act, 1887 (Punjab Act 17 of 1887), as in force in Delhi.	Sections 13 and 16	Chief Secretary
2.	The United. Land Revenue, Act, 1901 (United Provinces Act 3 of 1901), as in force in Delhi.	Provinces Sections 210 and 219	Chief Secretary
3.	The Bengal Finance (Sales Tax) Act, 1941 (Bengal Act 6 of 1941), as in force in Delhi	Section 20(3)	District Judge
4.	The Delhi Land Revenue Act, 1954 (Delhi Act 12 of 1954).	Sections 64, 66 and 72	Chief Secretary
5.	The slum Areas (Improvement and Clearance) Act 1956 (96 of 1956)	Section 20	Chief Secretary

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Union of India - Subsection

Section 3(3) in The Delhi (Delegation Of Powers) Act, 1964