- The Executive Officer or a Municipal area shall have the following powers, namely :(a)power to receive, recover and credit to the Municipal Fund any sum due or tendered to the Municipality;(b)the power expressly conferred on the Executive Officer by this Act and the powers to do all things necessary for the exercise of these powers;(c)the power to grant, refuse suspend or withdraw all licenses except licences for markets; and(d)any other power that has been delegated to the Executive Officer under the provisions of this Act.
