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[Cites 0, Cited by 0] [Section 263A] [Entire Act]

State of West Bengal - Subsection

Section 263A(3) in The Asansol Municipal Corporation Act, 1990.

(3)Notwithstanding anything contained in this Chapter, the State Government may authorise the District Magistrate or the Sub-divisional Magistrate to exercise any of the powers or perform any of the functions within his jurisdiction, on matters delegated under sub-sections (1) and (2).