Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
The land Acquisition (Maharashtra Amendment) and Maharashtra Regional and Town Planning (Amendment) Act, 1972
Maharashtra Act No. 42 of 1973
mh404
(a) in sub-section (1) the words "waste or arban" shall be deled.
(b) the Explanation at the end shall be deleted.
3. Substitution of section 52-A of Act I of 1894. - For section 52-A of the principal Act, the following shall be substituted namely :- "52A. Delegation. - Notwithstanding anything contained in the foregoing provisions of this Act -(1) the State Government may, by notification in the Official Gazette, direct that all or any of the powers conferred or duties imposed on it or on the Commissioner by or under this Act may, subject to such restrictions and conditions, if any as may be specified in the notification be exercisable also by the Collector.
(2) a Collector may, subject to the general or special orders of the Government, delegate any of his powers or functions under this Act to any officer not below the rank of a Tahsildar or to a Land Acquisition Officer specially appointed by the Government in this behalf."
4. Amendment of section 129 of Maharashtra XXXVII of 1966. - In section 129 of the Maharashtra Regional and Town Planning Act, 1966, in sub-section (1), the words "whether arable, waste or open" shall be deleted.
