Section 59 in Maharashtra Horticulture Development Corporation Act, 1984
59. Nomination of controlling or licencing authority.
- The State Government may, by notification in the Official Gazette, nominate any officer of the Corporation to be a controller or licencing authority under any law for the time being in force relating to the procurement or distribution of any commodity in respect of the development operation by the Corporation and no such nomination shall be called into question merely on the ground that such officer is not an officer of the State Government.
