Section 168(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.]Notifications(G. N. C. M. & T. D. NO. CSL. 2007/C.R.-2/15-C, dated the 4th April, 2007 (M, G. P.T. 4-B, Page 555) - In exercise of the powers conferred by section 3 of the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961), the Government of Maharashtra hereby,-(i)appoints the Deputy Registrar, Co-operative Societies, Mumbai Metropolitan Region Development Authority, to assist the Registrar of Co-operative Societies, Maharashtra State, Pune;(ii)confers on him the powers of the Registrar specified against him in column (3) of the said Schedule in respect of Co-operative Housing Societies and premises societies of project affected persons for the Mumbai Metropolitan Region Development Authority Area.
