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[Cites 0, Cited by 0] [Section 569(4)] [Section 569] [Entire Act]

State of Punjab - Subsection

Section 569(4)(c) in The Punjab Municipal Act, 1999

(c)any officer, of the Municipality, other than the Chief Officer may, by order delegate, subject to such conditions, as may be specified in the order, any of his powers or functions to any other officer subordinate to him.