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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(3)(a) in The Chandernagore Municipal Corporation Act, 1990

(a)the Mayor may by order delegate, subject to such conditions as may be specified in the order any of his powers or functions to the Deputy Mayor or to the Chief Executive Officer;