Section 22A in The Calcutta Metropolitan Development Authority Act, 1972
22A. [ Delegation. - The Metropolitan Authority may, by order in writing and subject to such conditions as it may think fit to impose, delegate any of its powers] [Sections 22A and 22B inserted by W.B. Act 21 of 1974.], duties and functions under this or any other Act or any rule or regulation made thereunder to the Chairman, Vice-Chairman [Chief Executive Officer,] [Words inserted by W.B. Act 24 of 1977.] Secretary or any other officer appointed under this Act.
