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State of Assam - Section

Section 40 in Gauhati Municipal Corporation Act, 1971

40. Delegation of Commissioner's emergency powers.

- The Commissioner may on his own responsibility and by an order in writing authorise the Health Officer the Engineer, the Revenue Officer or any other officer who is the head of a department working under the Commissioner, or any person in temporary charge of the duties of any of he offices aforesaid to exercise the emergency powers conferred upon him by Section 35.Administration Report