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State of Uttar Pradesh - Section

Section 35 in The Hastinapur Town Development Board Act, 1954

35. Delegation.

- The Board may by resolution delegate to the Chairman or any member, officer or servant of the Board, subject to such conditions and limitations, if any, as may be specified in the resolution, such of its powers and duties under this Act as it may deem necessary for the efficient running of the day-to-day administration of the Board.