Section 20 in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
20. Powers of Planning Authority to be exercised by certain officers.
- The power and functions of a Planning Authority shall for the purposes of this Act, be exercised and performed by the following officers, namely:-(a)in the case of a Municipal Corporation by the concerned Municipal Commissioner or such other officer as he may appoint in this behalf;(b)in the case of a Municipal Council by the concerned Chief Officer of the Council;(c)in the case of the Nagpur Improvement Trust or a Special Planning Authority by the chief executive officer or person exercising such powers under the Acts applicable to such authorities; and(d)in the case of Collector, either the Collector or such other officer as he may authorize in this behalf.
