Section 2(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)[ "Director of Agriculture" means the Officer appointed for the time being to be the Director of Agriculture and includes] [Clauses (2) and (2A) were substituted by Bombay 73 of 1948, Section 2.] any officer appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform the duties of the Director of Agriculture under this Act;
