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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(3)(a) in Kolkata Municipal Corporation Act, 1980

(a)the Mayor may by order delegate, subject to such conditions as may be specified in the order, any of his pow6rs or functions to the Deputy Mayor or the Municipal Commissioner;