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[Cites 0, Cited by 0] [Section 26B(2)] [Section 26B] [Entire Act]

State of Maharashtra - Subsection

Section 26B(2)(a) in Maharashtra Land Improvement Schemes Act, 1942

(a)where any work or part thereof under any such schemes is carried out or to be carried out at the cost or part cost of the State Government, and such cost is to be recovered from the owners of lands (other than Government) included in the schemes as shown in the statement prepared under section 13 or in the interim or final statement prepared under section 13A, then the rights and liabilities of the State Government under this Act and the rules and regulations made thereunder for the recovery of such cost or part cost from the owners of lands shall, with effect from the date specified in such notification, stand transferred to the Company in relation to such owners of lands;