Section 16 — Delegation of powers.

The Citizenship Act, 1955
The Central Government may, by order, direct that any power which is conferred on it by any of the provisions of this Act other than those of section 10 and section 18 shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by such officer or authority as may be so specified.

Official Hindi (PDF) ↗

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