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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2)(d) in Punjab Municipal (Executive Officer) Act, 1931

(d)the exercise or discharge by an officer or servant of any power duty or function delegated to him shall be subject to such restrictions. limitations and conditions, if any, as may be laid down by the Executive Officer, and shall also be subject to his control and revision, but the delegation shall not divest the Executive Officer of such powers, duties or functions.