Section 45A(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)[ Where the inquiry or proceedings referred to in sub-section (1) is held by an officer, or by a Tribunal of which the Chairman is an officer, below the rank of an Assistant or Deputy Collector, the powers of the Commissioner under sub-section (1) may be exercised by the Collector to whom such officer is subordinate.] [Sub-section (2) shall always be deemed to have been substituted by Maharashtra 57 of 1976, Section 4.]
