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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner may, with the approval of the Standing Committee, by order in writing, empower any Corporation officer to exercise, perform or discharge any such power, duty or function under the control of the Commissioner subject to his supervision and to such conditions and limitations, if any, as he may think fit to impose.