Section 182 in The Maharashtra Village Panchayats Act, 1959
182. Delegation of powers.
(1)The State Government may, be notification in the Official Gazette, authorise the Commissioner or any other officer to exercise [* * * *] [The words 'In respect of Panchayats' were deemed always to have been deleted by Maharashtra 34 of 1790, Section 26(1).] any of the powers which may be exercised by the State Government under this Act [* *] [The words 'except the powers in respect of Nyaya Panchayat under Chapter IV' were deleted by Maharashtra 13 of 1975, Section 34(a).].[ * * * * * ] [Sub-sections (2) and (3) were deleted by Maharashtra 13 of 1975, Section 34(b).](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.(5)[ Subject to the general or special orders of the State Government, the Chief Executive Officer may delegate to any officer working under a Zilla Parishad all or any of the powers exercisable by him under this Act.] [Sub-section (5) was inserted by Maharashtra 43 of 1962, Section 26, Schedule.]
