Section 4(3) in The Calcutta Metropolitan Development Authority Act, 1972
(3)7[(a)* * * * * * *] [Clause (a) omitted by W.B. Act 24 of 1977.](b)The Vice-Chairman shall discharge such functions and exercise such powers as may be delegated to him by the Chairman and shall, during the absence of the Chairman, perform the functions and exercise the powers of the Chairman.
