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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(3)(a) in The Bihar Municipal Act, 2007

(a)the Chief Councillor may, by order, delegate, subject to such conditions as may be specified in the order any of his powers or functions to the Deputy Chief Councillor or the Chief Municipal Officer;