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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Maharashtra - Subsection

Section 9B(2) in The City of Nagpur Corporation Act, 1948

(2)The State Election Commissioner may, by order delegate any of his powers and functions to any officer of the Commission or any officer of the State Government not below the rank of Deputy Collector or any officer of the Corporation not below the rank of Assistant Commissioner.