Section 17 in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
17. Delegation of powers.—
The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act shall, subject to such conditions if any, as may be specified in the notification be exercisable also by a State Government or an officer of the State Government or an officer of the State Government.
