Section 10(1) in The Maharashtra Entertainments Duty Act, 1923
(1)Any of the powers and duties conferred or imposed upon the [ [local authority] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.]] by this Act may be exercised or performed, subject to such conditions as the [ [local authority] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.]] may prescribe, by any person whom the [ [local authority] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.]] may by general or special order empower in this behalf.]
