Section 345(1) in The M.P. Municipalities Act, 1961
(1)The State Government may, by notification, delegate to any officer subordinate to it all or any of the powers conferred upon it by or under this Act, except the powers under Sections [x x x] [Omitted by M.P. Act No 12 of 1995.] 5, 35, 36, 40 (3), 41, 43, 96 (3), 129, 131, 162, 328, 335, 336, [x x x] [Omitted by M.P. Act No 12 of 1995.] 346 and 356.]
