Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(2) in The Maharashtra Khar Lands Development Act, 1979 (2)The officers appointed under sub-section (1) shall be given any of the above designations or such other designations as the State Government may, from time to time, determine.
