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[Cites 0, Cited by 2] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(2) in The Gujarat Municipalities Act, 1963

(2)The Chief Officer may with the previous sanction of the Director delegate any of the powers or duties to any municipal officer or servant:Provided that, such delegation shall be subject to such limitations, if any, as may be prescribed by the Director and also to the control and revision by the Chief Officer.