Section 4(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)The State Government may, if it considers necessary so to do, authorise any officer to enquire into any suggestions and objections received by it to the notification under section 3 and require the officer to submit to it his report [* * *] [Deleted by G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18.2.71, published in M.G.G., Part IV-B, dated 18.2.1071.].
