Section 17(4) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(4)When any additional functions are conferred on the Lokayukta or an Upa-Lokayukta under sub-section (1) or when the Lokayukta or an Upa-Lokayukta is to investigate any action under sub-section (3), the Lokayukta or Upa-Lokayukta shall exercise the same powers and discharge the same functions as he would in the case of any investigation made on a complaint involving a grievance or an allegation, as the case may be, and the provisions of this Act shall apply accordingly.
