Section 345(2) in The Chhattisgarh Municipalities Act, 1961
(2)The State Government may, by notification, confer on any officer subordinate to it, the powers conferred by or under this Act, on the [Divisional Commissioner] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the words 'Director Urban Planning and Development'.], Collector, or the prescribed authority.
