306. Certain powers of Council to be exercised by President and Chief Municipal Officer.
- Notwithstanding anything contained in this Act all the powers and functions of the Council under-(a)Sections 183 (5), 184, 185, 186, [x x x] [Omitted by M.P. Act No. 18 of 1997.], 190, 203, 205, 206, 207, 209, 210, 211, 212, 218, 229, 268 and 283 shall be exercised and discharged by the President; and(b)Sections 180 (1) and (2), 185, [187, 187-A] [Inserted by M.P Act No. 18 of 1997.], 191, 192, 194, 195, 196, 198, 199, 200 (2), 204, 208, 213, 215, 216, 217, 220, 221, 222, 223, 224, 225, 226, 227, 232, 233, 234, 236, 239, 241, 242, 246, 250, 251, 252 and 285 shall be exercised and discharged by the Chief Municipal Officer.
