Section 34 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
34. [ Vesting of powers of Settlement Commissioner. [Section 34 was substituted for the original by Maharashtra 19 of 1966, Section 16.]
- The State Government may, by notification in the Official Gazette, invest the Collector within the limits of his jurisdiction, or an officer above the rank of a Consolidation Officer either generally or in respect of any specified local area, with all or any of the powers of the Settlement Commissioner under this Act.]
