Section 17(2) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
(2)The State Government may by notification delegate to any officer not below the rank of Collector, all or any of its powers under sub-Section (l)] [Original Section is re-numbered as sub-section (1) and sub-Section (2) is inserted by M.P. Agricultural Cattle Preservation (Amendment) Act. 8 of 1962, Published in the M P Gazette extraordinary dated July 20, 1962.]
