Section 22A in The Maharashtra Motor Vehicles Tax Act, 1958
22A. [ Delegation. [Section 22A was inserted by Maharashtra 43 of 1969, Section 13.]
- Subject to such conditions and restrictions as may be prescribed by the State Government, the Taxation Authority may, by order in writing, delegate all or any of its powers, functions and duties under this Act, to any officer not below the rank of a Deputy Accountant in the Motor Vehicles Department.]
