Section 16 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
16. Delegation of powers.
- The Governments may, by notification in the Government Gazette, direct that the powers exercisable by it or under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the notification, be exercisable also by an officer subordinate to the Government.
