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

State of Uttarakhand - Subsection

Section 33(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(1)The Authority may, by a general or special order in writing, delegate to the Chief Executive Officer, the Commissioner, the District Magistrate or any other officer such of its functions under this Act as may be specified in the order.