Section 68AA in The Mumbai Municipal Corporation Act, 1888
68AA. [ Government officers may be empowered to exercise certain powers, etc. of the Commissioner. [This section was inserted by Mahrashtra 71 of 1981, section 2.]
(1)Notwithstanding anything contained in section 68 or any other provisions of this Act, the State Government may, after consultation with the Commissioner, by order published in the Official Gazette, empower any Government officer, who is holding or has held an office, which in its opinion is not lower in rank than that of Additional Collector, either by name or by virtue of office, also to exercise, perform and discharge the powers, duties and functions conferred or imposed upon and vested in the Commissioner by sections 314, 351 and 352A.(2)The Government officer empowered under sub-section (1) may by order in writing direct that the powers, duties and functions conferred or imposed upon and vested in him by the State Government may also be exercised, performed and discharged, by such officer or officers subordinate to him, who are holding or have held an office, which is not lower in rank than that of Deputy Collector, as may be authorised by him either by name or by virtue of office.(3)When any Government officer is empowered under sub-section (1) or is authorised under sub-section (2), in each of sections 314, 151 and 352A, the word "Commissioner" shall be deemed to include any such officer.]
