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[Cites 0, Cited by 7] [Section 182] [Entire Act]

State of Maharashtra - Subsection

Section 182(4) in The Maharashtra Village Panchayats Act, 1959

(4)Subject to the general or special orders of the State Government, the Commissioner or Collector may delegate to an officer not below the rank of Mamlatdar, Tahsildar, Naib-Tahsildar or Mahalkari, powers exercised by the Commissioner, or as the case may be, the Collector under this Act.