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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(1)The State Government may, by notification in the Official Gazette delegate any power exercisable by it under this Act, or rules made thereunder to any officer of the State Government in such cases and subject to such conditions, if any, as may be specified in such notification.