Section 45(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)The State Government may, subject to such restrictions and conditions as it may impose by notification in the Official Gazette, delegate to the Commissioner the power conferred on it by sub-section (2).] [of this section or under any other provisions of this Act except the power to make rules under section 46 or to make an order under section 49] [These words and figures were inserted by Maharashtra 2 of 1976 Section 17.].
