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[Cites 0, Cited by 0] [Section 387] [Entire Act]

State of Andhra Pradesh - Subsection

Section 387(1) in Andhra Pradesh Municipalities Act, 1965

(1)The Government may, by notification in the Andhra Pradesh Gazette, delegate to any person or authority all or any of the powers vested in them by this Act except the power to make rules and may, in like manner, withdraw any powers so delegated.