Section 13 in The West Bengal Land Development And Planning Act, 1948
13. Delegation of powers.
- The [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct that any or all of the powers conferred upon it by this Act shall be exercisable also by such authority subject to such conditions, if any, as may be specified in the notification.
