Section 4(2)(b) in The Maharashtra Commissioners of Divisions Act, 1958

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State of Maharashtra - Subsection

Section 4(2)(b) in The Maharashtra Commissioners of Divisions Act, 1958

(b)any powers or duties, other than those conferred or imposed by or under the provisions of this Act on the Commissioner, which immediately before the commencement of this Act may have been conferred or imposed by the State Government or any officer or authority other than a Divisional Officer or a Director of Local Authorities or which were exercisable or discharged by the state Government; or

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State of Maharashtra - Subsection

Section 4(2)(b) in The Maharashtra Commissioners of Divisions Act, 1958