Section 182(1) in The Maharashtra Village Panchayats Act, 1959
(1)The State Government may, be notification in the Official Gazette, authorise the Commissioner or any other officer to exercise [* * * *] [The words 'In respect of Panchayats' were deemed always to have been deleted by Maharashtra 34 of 1790, Section 26(1).] any of the powers which may be exercised by the State Government under this Act [* *] [The words 'except the powers in respect of Nyaya Panchayat under Chapter IV' were deleted by Maharashtra 13 of 1975, Section 34(a).].[ * * * * * ] [Sub-sections (2) and (3) were deleted by Maharashtra 13 of 1975, Section 34(b).]
