Section 158 in The Maharashtra Co-Operative Societies Act, 1960
158. Delegation of power of Registrar to [certain authorities and officers] [These words were substituted for the words 'federal authorities' by Maharashtra 20 of 1986, Section 66(c).].
- 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 of the Registrar under this Act to any federal authority or to an officer thereof [or to any other authority] [These words were inserted by Maharashtra 20 of 1986, Section 66(a).] [and such officer or authorities] [These words were substituted for the words and figures 'or to any officer of the Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 and such authorities and officer of the Zilla Parishad' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 78, (w.e.f. 14-2-2013).] shall work under the general guidance, superintendence and control of the Registrar] specified in the notification.
