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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 28(3)(b) in Arunachal Pradesh Municipal Act, 2007

(b)the Chief Municipal Executive Officer/ Municipal Executive Officer, may, by order, subject to such conditions as may be specified in the order, any of his powers or functions, excluding the powers or functions under sub- section (2) of section 354 or section 365, to any officer or other employee of the Municipality; and