Section 7(2) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(2)The Commissioner or the Collector may, by order in writing, delegate such of the powers conferred and imposed on him by or under this Act,-(a)to such officers not below the rank of Tahsildar; or(b)to such officers of the State Government or local authority as, with the approval of the Commissioner, may be specified in the order.
