Section 181(3) in Maharashtra Housing and Area Development Act, 1976
(3)Notwithstanding anything contained in sub-section (1) or (2), the State Government may, by order in writing, direct the Authority to delegate,-(i)such of its powers and functions conferred or imposed on it by or under this Act to the Board or such other authority or any officer of the Authority or of the Board; or(ii)such of the powers and functions conferred or imposed on the Board by or under this Act to such other authority or any officer of the Authority or of the Board,as may be specified in the order, and it shall be duty of the Authority to follow and act upon such order.] [These sub-sections were substituted for sub-section (2), by Maharashtra 12 of 1989, Section 16(b).]
