Section 152(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)in the case of any other local authority, Special Planning Authority or New Town Development Authority, by the Chief Executive Officer or person exercising such powers under Acts applicable to such authorities:[Provided that, in the case of a New Town Development Authority declared under sub-section (3A) of section 113, that Authority shall, for the purpose of information of the public, publish in the Official Gazette, and in such other manner as it may consider necessary, the officers of the Authority who will exercise the powers and perform the functions, of that Authority for the purposes of this Act.] [This proviso was added by Maharashtra 21 of 1971, Section 16.][Provided further that, the State Government may, by a notification in the Official Gazette, delegate any of the powers exercisable under sections 44, 45, 46, 51, 53, 54, 55, 56, 135 and 136 of this Act by the Slum Rehabilitation Authority appointed under the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, acting as the Planning Authority, to the Chief Executive Officer of the Slum Rehabilitation Authority.] [This proviso was added by Maharashtra 5 of 1996, Section 6.]
