Section 151(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)The State Government may, by a notification in the Official Gazette delegate any power exercisable by it under this Act, or rules thereunder to any officer of the State Government [in such case and subject to such conditions, if any, as may be specified in such notification] [These words were added by Maharashtra 6 of 1976, Section 34.].
