Section 8 in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
8. Delegation of functions.
- The State Government may, by order notified in The Official Gazette, direct that any power conferred or any duty imposed on it by this Act shall, in such circumstances and under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer as may be so specified.
