Section 3S in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
3S. Delegation of powers of Slum Rehabilitation Authority or Chief Executive Officer.
- The Slum Rehabilitation Authority or the Chief Executive Officer may, delegate any of the powers conferred on them by or under this Act, to any of the officers of the Slum Rehabilitation Authority and permit him to re-delegate such power to his subordinate, by general or special order in this behalf.
