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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in The Hyderabad Court of Wards Act, 1350 F

(2)The Court may, with the sanction of the Government or under any rule made under this Act, delegate any of its powers to any [Collector] [Substituted by A.O., 1956.] or any other person appointed under subsection (1).