Section 345(1) in The Chhattisgarh Municipalities Act, 1961
(1)The State Government may, by notification, delegate to any officer subordinate to it all or any of the powers conferred upon it by or under this Act except the powers under Sections [* * *] [Omitted by M.P. Act No. 12 of 1995.] 5, 35, 36, 40 (3), 41, 43, 96 (3), 129, 131, 162, 328, 335, 336, [* * *] [Omitted by M.P. Act No. 12 of 1995.] 346 and 356.
