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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(3) in The Maharashtra Municipal Corporations Act, 1949

(3)The Collector may, by general or special order, delegate the powers conferred on him under this section to an Assistant or Deputy Collector or a Survey Officer as defined in the [Bombay Land Revenue Code, 1879.]