LexSection 10 — Power to name authorities for exercising statutory functions.
The Acquired Territories (Merger) Act, 1960
The State Government concerned, as respects the acquired territories included in that State, may, by notification in the Official Gazette, specify the authority, officer or person who, on or after the appointed day, shall be competent to exercise such functions, exercisable under any law in force on that day in those territories, as may be mentioned in that notification and such law shall have effect accordingly.Open in Lexace · Ask the AI about this section