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[Cites 0, Cited by 12] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Disaster Management Act, 2005

(2)The Chairperson of the District Authority shall, in the case of an emergency, have power to exercise all or any of the powers of the District Authority but the exercise of such powers shall be subject to ex post facto ratification of the District Authority.