Section 3 in The land Acquisition (Maharashtra Amendment) Act, 1972
3. Amendment of section 4 of Act I of 1894.
- In section 4 of the principal Act,-(1)in sub-section (1). for the words "or the Commissioner" the words "the Commissioner, or Land Acquisition Officer" shall be substituted;(2)in sub-section (2), for the words "or, as the case maybe, by the Commissioner" the words "the Commissioner, or as the case may be, by the Land Acquisition Officer" shall be substituted.
