Section 34 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
34. Delegation of powers.
(1)The State Government may, by notification in the Official Gazette, delegate any of its powers or functions under this Act to any officer not below the rank of a Collector.(2)The Director of Consolidation may, with the sanction of the State Government, delegate any of his powers or functions under this Act to any officer not below the rank of a Deputy Collector.(3)[ Where powers are to be exercised or duties are to be performed by any authority under this Act or the rules made thereunder, such powers or duties may also be exercised or performed by an authority superior to it.] [Inserted by Act 27 of 1975.]
