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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(1) in The Orissa Zilla Parishad Act, 1991

(1)The Government may, by notification, delegate all or any of their powers under this Act except those conferred upon them by Sections 3, 23, 28, 29, 51, 52 and 53 to any person or authority subordinate to them and may, in like manner, withdraw any power so delegated.