Section 8 in Gujarat Municipalities (Amendment) Act, 1968
8. Amendment of section 257 of Guj. XXXIV of 1964.- In section 257 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely:-
"(3) The Collector may delegate any power exerciseable by him under this section to any Deputy or Assistant Collector subordinate to him."
