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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(4) in The Bihar Municipal Act, 2007

(4)Notwithstanding anything contained in this Section, the Empowered Standing Committee, the Chief Councillor, the Chief Municipal Officer, or the other officer referred to in clause (c) of sub-section (3), shall not delegate-
(a)any of its or his powers or functions delegated to it or him under this Section, or
(b)such of its or his powers or functions as may be specified by Regulations.