The State Government may from time to time declare, by notification in the Official Gazette, the officers by whom, and the local limits within which, all or any of the powers or duties hereinafter conferred or imposed shall be exercised or performed. All officers mentioned in section 3, clause (7) , shall be respectively subject to the orders of such officers as the State Government from time to time directs. STATE AMENDMENT Uttar Pradesh Amendment of section 4 of Act no. XVII of 1878 .—In the first proviso to section 4 of the Northern India Ferries Act, 1878, as amend in its application to Uttar Pradesh, between the words “two States” and the words “the powers”, the words “to which this Act applies” shall be inserted. [ Vide@ Uttar Pradesh Act IV of 1960, s. 2]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.