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[Cites 0, Cited by 0] [Section 279] [Entire Act]

State of Telangana - Subsection

Section 279(2) in Telangana Panchayat Raj Act, 2018

(2)The Commissioner or the District Collector may, by notification, authorize any officer or person to exercise any of the powers vested by or under this Act in the Commissioner or the District Collector, as the case may be, and may, in like manner, withdraw such authority.