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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(3) in The M.P. Zila Panchayat (Business) Rules, 1998

(3)Zila Panchayat or Standing Committee, may by a general or special order delegate powers of disposal of such cases or classes of cases to the Chief Executive Officer, as it may deem fit.