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State of Maharashtra - Section

Section 59B in The City of Nagpur Corporation Act, 1948

59B. * * *]

[59C. Delegation of powers of Municipal Authorities. - Any of the powers, duties and functions conferred upon, assigned to or vested in the Mayor, the Deputy Mayor, [* * *] and the Commissioner by or under this Act may be exercised, performed or discharged by such officer to whom such powers, duties or functions are delegated by the concerned authority by general or special order made, from time to time, in this behalf.]