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State of Maharashtra - Section

Section 29 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

29. Delegation of powers.

- The State Government may, subject to such restrictions and conditions as it may impose, by notification in the Official Gazette, delegate to any of its officers not below the rank of Collector, all or any of its powers conferred on it by or under this Act.