Section 113 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
113. Appointment of authorised Valuation Officer.
(1)The State Government may by notification in the Official Gazette, -(a)appoint such officers of the Town Planning and Valuation Department as it thinks fit to be authorised Valuation Officers for the purposes of this Act; and(b)define the municipal areas within which such officers shall exercise the powers conferred and perform the duties imposed upon them by or under this Act.(2)Each Council shall every year pay to the State Government such sum out of its revenue for the services rendered or to be rendered in that year by any authorised Valuation Officer or Officers for its purposes, as the State Government may by general or special order determine.(3)Till such time as an authorised Valuation Officer is appointed for any municipal area, the powers conferred and duties imposed by or under this Act on such officer shall in that area be exercised and performed by the Standing Committee.
