Section 2 in Gujarat Municipalities (Second Amendment) Act, 1965
2. Insertion of new section 278A in Guj. 34 of 1964.- In the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) after section 278 the following new section shall be inserted, namely:-
"278A. The State Government may, by notification in the Official Gazette, delegate any of its powers, functions or duties under this Act to any of its officers including the Director."
