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[Cites 0, Cited by 0] [Section 260(2)] [Section 260] [Entire Act]

State of Maharashtra - Subsection

Section 260(2)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)the person or persons appointed under clause (b) may delegate his or their powers and duties to an individual or to committee or sub-committee;