LexSection 26 — Delegation of Collector's powers.
The Wild Life (Protection) Act, 1972
The State Government may, by general or special order, direct that the Powers exercisable or the functions to be performed by the Collector under sections 19 to 25 (both inclusive) may be exercised and performed by such other officer as may be specified in the order.Open in Lexace · Ask the AI about this section