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[Cites 0, Cited by 1] [Section 96] [Entire Act]

State of Odisha - Subsection

Section 96(1) in Orissa Municipal Act, 1950

(1)With the exception of power, duty or function to be prescribed or reserved or assigned to a Chairperson under this Act, a Municipality may delegated to the Chairperson or Executive Officer any of the powers, duties or functions conferred or imposed or assigned to a Municipality under this Act :Provided that the powers to frame regulations or bye-laws shall not be delegated by the Municipality under any circumstances whatsoever.