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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 28(3)(c) in Arunachal Pradesh Municipal Act, 2007

(c)any officer of the Municipality, other than the Chief Municipal Executive Officer/ Municipal Executive 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 subordinate to him.