Section 86 in Assam Urban Water Supply and Sewerage Board Act, 1985
86. Delegation of powers.
- The exercise of any power delegated under this section shall be subject to such restriction and conditions as may be specified in the order and also to control and revision by the Government or by such officer as may be empowered by the Government in this behalf or, as the case may be, by the Board or such officer as may be, empowered by the Board in this behalf.
