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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(3)(a) in Jharkhand Municipal Act, 2011

(a)the Mayor and Chairperson may, by order, delegate, subject to such conditions as may be specified in the order, any of his powers or functions to the Deputy Mayor or the Vice-Chairperson;