Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(3) in The Mamlatdar's Courts Act, 1906 (3)Delegation of powers to Commissioners.—The State Government may delegate its powers under sub-section (1) to any officer not below the rank of Collector.
