Section 83 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
83. Delegation of powers [and duties] [These words were added, by Maharashtra 9 of 1961, Section 29(b).].
- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, subject to such restrictions and conditions as it may impose, by notification in the Official Gazette, delegate to any of its officers not below the rank of an Assistant or Deputy Collector, all or any of the [powers conferred or duties imposed] [These words were substituted for the words 'powers conferred and shall be deemed to have been substituted on 31st October, 1949' by Maharashtra 9 of 1961, Section 29(a).] on it by this Act.
