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State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968

17. Delegation of powers:

- The Government may, by notification, direct that any power exercisable by them under this Act shall subject to such conditions, if any, as may be specified in the notification be exercisable also by such officer of the Government as may be specified therein.