Section 3(4) in The Maharashtra Commissioners of Divisions Act, 1958
(4)The State Government may confer and impose on the Commissioner powers and duties under any other enactment for the time being in force and for that purpose may, by a notification in the Official Gazette, add to or specify in the Schedule the necessary adaptations and modifications in that enactment by way of amendment; and thereupon-(a)every such enactment shall accordingly be amended and have effect subject to the adaptations and modifications so made, and(b)the Schedule to this, Act shall be deemed to be amended by the inclusion therein of the said provision for amending the enactment.
