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[Cites 0, Cited by 0] [Section 310] [Entire Act]

State of Rajasthan - Subsection

Section 310(2) in Rajasthan Municipalities Act, 2009

(2)All or any of the powers given to such officer as may be appointed or authorized under sub-Section (1) may be delegated by him to an officer subordinate to him not below the rank of a Sub-Divisional Officer.