Section 47 in The Jammu and Kashmir Development Act, 1970
47. Power to delegate.
(1)The Authority may, by notification in the Government Gazette, direct that any power exercisable by it under this Act, except the power to make regulations, may also be exercised by [the Chairman, Vice-chairman or such officer] [The words 'the Chairman, Vice-Chairman or such Officer' substituted by Act X of 1977, Section 3.] or local authority and in such cases and subject to such conditions, if any, as may be specified their in.(2)The Government may, be notification in the Government Gazette, direct that any were exercisable by it under this Act, except the power to make rules, may also be exercised by such officer may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.
