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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttarakhand - Subsection

Section 33(4) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(4)The District Magistrate may, by an order in writing, delegate to the Chief Development Officer or any other person such of the functions imposed on him by or under this Act as may be specified in the order.