Section 491 — Power to delegate functions of Commissioner.
The Delhi Municipal Corporation Act, 1957
The Commissioner may by order direct that any power conferred or any duty imposed on him by or under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised and performed also by any municipal officer or other municipal employee specified in the order.Open in Lexace · Ask the AI about this section
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