Section 2 in Essential Commodities (Maharashtra Amendment) Act, 2002
2. Amendment of section 2 of Act 10 of 1955.
- In section 2 of the Essential Commodities Act, 1955, in its application to the State of Maharashtra,-(a)for clause (ia), the following clause shall be substituted, namely :-"(ia) "Collector" in any Rationing Area means the Controller of Rationing designated for that area and includes the Deputy or Assistant Controller of Rationing; and elsewhere, the Collector of the District and includes Additional, Deputy or Assistant Collector, Sub-divisional Officer and District Supply Officer within his respective jurisdiction ;";(b)clause (ai) shall be deleted.
