Section 77(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The Chief Officer may, [***] [Deleted 'with the sanction of the President' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] delegate any of the powers or duties or functions conferred or imposed upon or allotted to him by or under this Act, to any Municipal officer or servant:[Provided that, such delegation shall be subject to the control and revision by the Chief Officer.] [Substituted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]
