(1)The State Government may delegate all or any of its powers under this Act, other than the powers exercisable by it under Sections 3, 6, 7, 67, 94, 102, 103, 107, 111, 142, 297, 318, 322, 325, 337, 339 and 340 or under this Section or the power to appoint an Appellate Authority under any provision of this Act, to any officer subordinate to it.(2)The State Government may also order that all or any of the powers conferred on the Collector or any other officer of the State Government by or under or in pursuance of any provision of this Act shall be exercised for any specified period by some other officer or authority that may be named in the order.
