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[Cites 0, Cited by 0] [Section 569(4)] [Section 569] [Entire Act]

State of Punjab - Subsection

Section 569(4)(b) in The Punjab Municipal Act, 1999

(b)the Chief Officer may, by order, delegate, subject to such conditions, as may be specified in the order, any of his powers or functions to any other officer or any employee of the Municipality; and