Section 37 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
37. Delegation of powers.
- The Jagir Commissioner may, with the previous sanction of the Government by notification in the [Gazette] [Substituted by M.P.A.L.O. 1956, Published in M.P. Gazette (Extraordinary), dated 1-1-1956.] direct that any power conferred or any duty imposed on him by this Act, shall, under such conditions and restrictions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers, not below the rank of a Deputy or Assistant Collector, as may be specified.
