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Citedby 118 docs - [View All]
In Re: The Delhi Laws Act, 1912, The ... vs Unknown on 23 May, 1951
Premier Education Society And ... vs I.K. Kirpalani And Anr. on 12 August, 1988
In Re The Delhi Laws Act, 1912,The ... vs The Part C States (Laws) Act, 1950 on 23 May, 1951
Ramesh Dutta vs The State Election Commission ... on 6 March, 2007
M. Balakrishna Reddy vs Director, Cbi, New Delhi on 14 March, 2008

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[Complete Act]
Central Government Act
Section 5 in The Delhi Laws Act, 1912
5. Vesting of powers of separate officers in single officer.
(1) A notification issued under section 4, sub- section (2), may direct that any powers or duties vested in separate officers may be consolidated and vested in, and discharge by, a single officer.
(2) Where by such a notification appellate powers are consolidated and vested in a single officer, the period of limitation for the consolidated appeal shall be the longest period provided in the case of an appeal to any of the officers whose powers are so consolidated.