Section 2 in The Essential Commodities (Maharashtra Amendment) Act, 1975
2. Amendment of section 2 of Act X of 1955.
- In section 2 of the Essential Commodities Act, 1955, in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"),-(a)after the words the context otherwise requires,-" and before clause (a), the following clause shall be inserted, namely :-"(ai) 'Collector' in Greater Bombay means the Controller of Rationing and includes any Deputy or Assistant Controller of Rationing, and elsewhere means the Collector of the District and includes any Assistant or Deputy Collector or District Supply Officer within his respective jurisdiction;"(b)after clause (b), the following clauses shall be inserted, namely :-"(ba) 'holder', in relation to any agricultural land, means the person in actual possession of such land, and includes a company or other body corporate, firm, association, joint family or body of individuals in joint possession of such land;(bb)'holding' means the aggregate of all lands in possession of a holder;".
