LexSection 76A — Delegation of certain powers.
The Indian Stamp Act, 1899
1 [76A. Delegation of certain powers .-- 2 [ 3 *** 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 on 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. ] STATE AMENDMENT Uttar Pradesh Amendment of section 76-A to Act no. II of 1899 .--In section 76-A of the Indian Stamp Act, 1899, as amended in its application to Uttar Pradesh, in clause (b) for the figures 56 (1) the figures and letter 56 (1) (1-A) shall be substituted. [ Vide Uttar Pradesh Act 1 of 2016, s. 2]Open in Lexace · Ask the AI about this section