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[Cites 0, Cited by 0] [Section 405] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 405(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)The Government may, by notification, delegate all or any of its powers under this Act, except the power to make rules, to any officer subject to such restrictions and conditions as may be specified in the notification.