Section 181(1) in Maharashtra Housing and Area Development Act, 1976
(1)The Authority may, by general or special order, delegate any power exercisable by it or any function to be discharged or any duty to be performed by it by or under this Act to any of its officers [or to any Board or to any officers of the Board] [These words were substituted for the words 'or to any Board' by Maharashtra 12 of 1989, Section 16(a).] on such terms and conditions as may be specified in such order.
