Section 3(h) in State Land Acquisition Act, 1990 (1934 A.D.)
(h)the expression "Company" means a Company registered under the Now [Companies Act No. XI of 1977] [Companies Act, 1956 (Central Act No. 1 of 1956).], and includes a registered society within the meaning of the Cooperative Societies Act, 1960 [;] [The full stop at the end of clause (h) substituted by a semi-colon, thereafter clauses (i) and (j) inserted by Act XX of 1988, s.2.]
