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[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(3)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)The powers conferred by this section on a Collector may also be exercised by an Assistant or Deputy Collector or by a Survey Officer or a Settlement Officer or Assistant Settlement Officer, as the case may be;