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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Maharashtra - Subsection

Section 182(5) in The Maharashtra Village Panchayats Act, 1959

(5)[ Subject to the general or special orders of the State Government, the Chief Executive Officer may delegate to any officer working under a Zilla Parishad all or any of the powers exercisable by him under this Act.] [Sub-section (5) was inserted by Maharashtra 43 of 1962, Section 26, Schedule.]