Section 341N(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The Industrial Township Authority shall have the powers to do anything which may be necessary or expedient for the purposes of carrying out its functions under this Chapter, in accordance with the regulations framed under section 341-O. The Authority may, for this purpose, by an order delegate to its Chief Executive Officer such powers as it may deem fit.
