Indian Stamp Act, 1899

76A. Delegation of certain powers

The State Government may, by notification in the Official Gazette], delegate-

(a) all or any of the powers conferred on it by sections 2(9), 33(3)(b), 70(1), 74 and 78 to the Chief Controlling Revenue-authority, and

(b) all or any of the powers conferred as the Chief Controlling Revenue-authority by sections 45 (1)(2), 56(1) and 70(2) to such subordinate Revenue-authority as may be specified in the notification.]