Section 1(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)[] [This sub-section was substituted for the original by Bombay 30 of 1958, Section 3(1).] It shall extend to the whole of the [State of Maharashtra.] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
