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State of Haryana - Section

Section 13 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975

13. Delegation of powers.

- The Government may, by notification, direct that the powers exercisable by it under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the notification, be exercisable also by an officer subordinate to that Government.