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[Cites 0, Cited by 1] [Section 68] [Entire Act]

Bombay Presidency - Subsection

Section 68(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The Commissioner may with the approval of the Standing Committee by order in writing, empower any municipal officer to exercise, perform or discharge any such power, duty or function under the control of the Commissioner and subject to his revision and to such conditions and limitations, if any, as he shall think fit to prescribe.