Section 11(6) in Maharashtra Land Improvement Schemes Act, 1942
(6)Where the owner of any land included in the scheme is the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], the Department of Government which has the control or management of such land, or the Executing Officer directed in this behalf by the Board or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or the Company] [These words were inserted by Maharashtra 18 of 1973, section 8.], as the case may be, shall carry out the works which the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] is liable to carry out under the scheme.]
