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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6) in The Disaster Management (Amendment) Act, 2025

(6)The other functions and powers and such other matters relating to the Urban Authority shall be such as may be prescribed by the State Government.Explanation.- For the purposes of this section, the expression “Municipal Corporation” means a Municipal Corporation as referred to in clause (c) of article 243Q of the Constitution.’.