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State of Maharashtra - Section

Section 14 in The Maharashtra Refugees Act, 1948

14. Delegation of functions.

- The Provincial Government may, by order notified in the Official Gazette, direct that any power conferred or any duty imposed on it by this Act, shall, in such circumstances and under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer; not being in the opinion of the Provincial Government below the rank of a Collector, as may be so specified.