Section 21 in Maharashtra Land Improvement Schemes Act, 1942
21. [ Delegation. - The [State] [This section was substituted for the original by Bombay 73 of 1948, section 11.] Government and subject to the control of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the Collector of [the Divisional Soil Conservation Officer] [These words were substituted for the words 'the Land Improvement Officer' by Bombay 53 of 1949, section 3, Second Schedule.] may delegate to any officer, [or person] [These words were inserted by Maharashtra 5 of 1962, section 286, Tenth Schedule.] of the powers conferred on it or him or any of the functions to be performed by it or him by or under this Act.]
