(3)[ ***] [[Omitted by the West Bengal Act XLV of 1994, s. 25, w.e.f. 10.10.1994, which were as under :'(3) Notwithstanding anything contained in this Chapter, the State Government may authorise the District Magistrate or the Sub-divisional Magistrate to exercise any of the powers or perform any of the functions within his jurisdiction, on matters delegated under sub-sections (1) and (2).'.]]
