Section 74(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Each Regional Director, and each [District Administration Officer] [Substituted 'Assistant and Deputy Collector' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.], shall within his respective jurisdiction be competent to exercise any of the powers and to perform any of the duties conferred and imposed upon, or delegated to, the Director and the Collector, respectively:Provided that, the Director or, as the case may be, the Collector, may, subject to the general or special orders of the State Government reserve to himself such powers and duties as he may, by order, specify in this behalf.
