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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Gujarat - Subsection

Section 162(3)(a) in Gujarat Panchayats Act, 1961

(a)Save as provided in clause (b), the District Development Officer may subject to such conditions as he may think fit to impose, delegate any of his power and functions to any officer or servant holding office under the district panchayat, provided such officer or servant is not below such rank as may be prescribed.