Section 42(2) in Ladakh Autonomous Hill Development Councils Act, 1997
(2)The Government may delegate or confer all or any of the powers, which it is empowered to delegate or confer under the law in force in the State, to the Council or any officer of the Council, [for the efficient use and management of the land for public purpose.] [Substituted 'for the efficient use and management of the land' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]
