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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(1) in Assam Municipal Act, 1956

(1)The Chairman may delegate to the Vice-Chairman all or any of the duties and powers of a Chairman as defined in this Act, and may at any time withdraw or modify the same:Provided that nothing done by the Vice-Chairman which might have been done under the authority of a delegation from the Chairman, shall be invalid for want of or defect in such delegation if it be done with the express or implied consent of the Chairman.