Section 28(3)(b) in The Bihar Municipal Act, 2007

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

State of Bihar - Subsection

Section 28(3)(b) in The Bihar Municipal Act, 2007

(b)the Chief Municipal Officer may, by order, delegate, subject to such conditions as may be specified in the order, any of his powers or functions, excluding the powers or functions under sub-section (2) of Section 354 or Section 365, to any officer or other employee of the Municipality; and

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State of Bihar - Subsection

Section 28(3)(b) in The Bihar Municipal Act, 2007