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[Cites 0, Cited by 0] [Section 366] [Entire Act]

State of West Bengal - Subsection

Section 366(2) in West Bengal Municipal Corporation Act, 2006

(2)The State Government may, by notification, authorise one or more Deputy Directors of Local Bodies or Assistant Directors of Local Bodies, appointed under any law for the time being in force, to exercise the powers, and perform the functions, of the Director of Local Bodies.