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

State of Arunachal Pradesh - Subsection

Section 28(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Empowered Standing Committee may, by order in writing delegate, subject to such conditions as may be specified in the order, any of its powers or functions to the Chief Councillor or to the Chief Municipal Executive Officer/ Municipal Executive Officer.