Section 10 in The Maharashtra Entertainments Duty Act, 1923
10. [ Delegation of powers by the [State Government] [For Notification under this section, see Government Notification in the Revenue Department, No. 7230-E, dated the 17th December 1923, published in the Bombay Government Gazette, 1923, Part 1, page 2975.].
(1)Any of the powers and duties conferred or imposed upon the [ [local authority] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.]] by this Act may be exercised or performed, subject to such conditions as the [ [local authority] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.]] may prescribe, by any person whom the [ [local authority] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.]] may by general or special order empower in this behalf.](2)[ For the purposes of sub-section (1) , the powers of the local authority shall be exercised by ( i) the Municipal Commissioner, in case of a Municipal Corporation, (ii) the Chief Officer, in case of a Municipal Council, (iii) the Chief Executive Officer, in case of a Zilla Parishad, (iv) the Chief Executive Officer, in case of a Cantonment Board, in their respective jurisdiction.] [Added by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]
