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[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of Assam - Subsection

Section 329(2) in Assam Municipal Act, 1956

(2)In regard to powers or functions delegated to him under this section, the Commissioner of Division shall have the same authority as is given by this Act to the Chief Commissioner and the delegation shall continue until revoked by the Chief Commissioner.