Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

Section 4A(2)(a) in The Mumbai Metropolitan Region Development Authority Act, 1974

(a)Subject to the provisions of sub-section (1) the Metropolitan Commissioner shall be the Chief Executive Officer of the [Authority; and shall exercise such powers and perform such functions or duties as the Authority may, by a resolution passed in this behalf, direct. The Metropolitan Commissioner may, by general or special order, further direct that such of the powers or functions or duties delegated to him as aforesaid or under sub-section (5) of section 7 shall be exercised or performed by such of the officers of the Authority, as may be specified in such order.] [This portion was substituted for the word 'Authority' by Maharashtra 39 of 1989, Section 2.]