Section 13(3) in Maharashtra Land Revenue Code, 1966
(3)The Additional Commissioner and the Assistant Commissioner, and the Additional Collector and the Additional Tahsildar shall each exercise within his jurisdiction or part thereof such powers and discharge such duties and functions of the Commissioner, the Collector or, as the case may be, the Tahsildar under the provisions of this Code or under any law for the time being in force, as the State Government may, by notification in the Official Gazette, direct in this behalf.[******] [Proviso was deleted by Maharashtra 47 of 1981, section 7]
