Section 121A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
121A. [ Power of the State Government. [Addition of new Rule 121-A as per Government Notification, Agricultural and Cooperation Department, No. APM. 2073/8651/11-C, dated the 21st January, 1977.]
- The State Government may, by notification in the Official Gazette, and subject to such condition, if any, as it may think fit to impose, delegate all or any of the powers conferred upon it by these rules to the Director or any other officer or person, and delegate any powers of the Director by these rules to any other officer or person, specified in the notification.]
