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[Cites 0, Cited by 0] [Section 26B] [Entire Act]

State of Maharashtra - Subsection

Section 26B(3) in Maharashtra Land Improvement Schemes Act, 1942

(3)Save as provided in sub-section (2), all the provisions of this Act shall apply in relation to the schemes transferred to the Company under sub-section (2) as those provisions apply in relation to schemes prepared and executed by the Company under this Act.] [Section 26B was inserted by Maharashtra 43 of 1976, section 2.]