Section 53(8) in The Maharashtra Regional and Town Planning Act, 1966
(8)[ The Planning Authority shall, by notification in the Official Gazette, designate an officer of the Planning Authority to be the Designated Officer for the purposes of exercise of the powers of the Planning Authority under this section and sections 54, 55 and 56. The Designated Officer shall have jurisdiction over such local area as may be specified in the notification and different officers may be designated for different local areas.] [Sub-section (8) was inserted by Maharashtra 2 of 2012, Section 30 (w.e.f. 4-8-2012).]
