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[Cites 0, Cited by 1] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)The State Election Commissioner may, by order, delegate any of his powers and functions to any officer of the Commission, or any officer of the State Government not below the rank of "Deputy Collector or the Chief Officer of a Council".