Section 110 in The Maharashtra Irrigation Act, 1976
110. Delegation of powers and duties.
The Appropriate Authority, and subject to the previous approval of the Appropriate Authority, any Canal Officer may, by notification in the Official Gazette, direct that all or any of the powers conferred or duties imposed on it or him by or under this Act may, subject to such restrictions and conditions, if any, be exercised also by such officer not below such rank, as may be specified in the notification.
