Section 181 in Maharashtra Housing and Area Development Act, 1976
181. Powers to delegate.
(1)The Authority may, by general or special order, delegate any power exercisable by it or any function to be discharged or any duty to be performed by it by or under this Act to any of its officers [or to any Board or to any officers of the Board] [These words were substituted for the words 'or to any Board' by Maharashtra 12 of 1989, Section 16(a).] on such terms and conditions as may be specified in such order.(2)[ The Authority may, by general or special order, delegate any power exercisable by a Board by or under this Act to any of its officers or to any officers of the Board on such terms and conditions as may be specified in such order.(3)Notwithstanding anything contained in sub-section (1) or (2), the State Government may, by order in writing, direct the Authority to delegate,-(i)such of its powers and functions conferred or imposed on it by or under this Act to the Board or such other authority or any officer of the Authority or of the Board; or(ii)such of the powers and functions conferred or imposed on the Board by or under this Act to such other authority or any officer of the Authority or of the Board,as may be specified in the order, and it shall be duty of the Authority to follow and act upon such order.] [These sub-sections were substituted for sub-section (2), by Maharashtra 12 of 1989, Section 16(b).]
