Section 31(4A) in The Maharashtra Regional and Town Planning Act, 1966
(4A)[ The State Government may, by notification in the Official Gazette, delegate all the powers and functions under this section to the Director of Town Planning in such cases and subject to such conditions, if any, as may be specified in such notification.] [Sub-section 4A was inserted by Maharashtra 10 of 2011, Section 9(2), (w.e.f. 5-4-2011).]
