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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(3)(a) in West Bengal Municipal Corporation Act, 2006

(a)the Mayor may, by order, delegate, subject to such conditions as may be specified in the order, any of his powers or functions to the Deputy Mayor or to the Commissioner.