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[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of Meghalaya - Subsection

Section 329(2) in Meghalaya Municipal Act, 1973

(2)In regard to powers or functions delegated to him under this section, the Commissioner of Division shall have the same authority as is given by this Act to the State Government and the delegation shall continue until revoked by the State Government.