Section 9(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)The scheme as sanctioned under sub-section (1) shall be published in the Official Gazette, and in the village and at the headquarters of the [taluka] [These words were substituted for the word 'taluka' by Bombay 30 of 1958, Section 6.] [* *] [The words, 'tahsil or mahal' were deleted by Maharashtra 18 of 1973, Section 6(2).] and of the district in which the lands included in the scheme are situate and shall on such publication be final.]
