Section 152 in The Maharashtra Regional and Town Planning Act, 1966
152. Powers of Planning Authority or Development Authority to be exercised by certain officers.
- Notwithstanding anything contained in section 151, the powers and functions of a Planning Authority or New Town Development Authority shall, for the purposes of sections 25, 43, 44, 45, 46, 49, 51, 53, 55, 56, 58, 89, 90, 107, 112, [126(1)(b)] [These figures, brackets and letter were inserted by Maharashtra 10 of 1994, Section 15.], 135, 136 and 142 be exercised and performed by the following officers, namely:-(1)the case of a Municipal Corporation by the Municipal Commissioner or such other officer as he may appoint in this behalf;(2)in the case of Zilla Parishad by the Chief Executive Officer or such other officers as he may appoint in this behalf;(3)in the case of a Municipal Council, by the Chief Officer of the Council; and(4)in the case of any other local authority, Special Planning Authority or New Town Development Authority, by the Chief Executive Officer or person exercising such powers under Acts applicable to such authorities:[Provided that, in the case of a New Town Development Authority declared under sub-section (3A) of section 113, that Authority shall, for the purpose of information of the public, publish in the Official Gazette, and in such other manner as it may consider necessary, the officers of the Authority who will exercise the powers and perform the functions, of that Authority for the purposes of this Act.] [This proviso was added by Maharashtra 21 of 1971, Section 16.][Provided further that, the State Government may, by a notification in the Official Gazette, delegate any of the powers exercisable under sections 44, 45, 46, 51, 53, 54, 55, 56, 135 and 136 of this Act by the Slum Rehabilitation Authority appointed under the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, acting as the Planning Authority, to the Chief Executive Officer of the Slum Rehabilitation Authority.] [This proviso was added by Maharashtra 5 of 1996, Section 6.]
