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[Cites 0, Cited by 1] [Section 138] [Entire Act]

State of Assam - Subsection

Section 138(2) in Assam Panchayat Act, 1994

(2)Except where expressly provided to the contrary, the Government may delegate all or any of the powers of the Deputy Commissioner or the Sub-divisional officer under this Act or rules framed there under this to any Government Officer of Gazetted rank.