Section 74 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
74. Power to delegate.
- The State Government may, by notification in the Official Gazette, and subject to such conditions, if any, as it may think fit to impose, delegate all or any of the powers conferred upon it, by or under this Act, except the power to make rules, to the Metropolitan Commissioner or to any other officer or person; and delegate any of the powers, duties or functions of the Metropolitan Commissioner by or under this Act to any other officer of the Authority, specified in the notification.
