Section 38A in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
38A. [ Board to exercise powers of competent authority. [Inserted by Haryana Act No. 7 of 1990.]
- The State Government may, by notification, direct that any power exercisable by the competent authority under this Act, may be exercised, by the Board in such cases, and subject to such conditions, if any, as may be specified in the notification and on the issue of such notification, the competent authority shall not exercise the power in respect of the matters specified in such notification.]
