Section 284N(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)in the construction of sub-section (2) of section 4 of the Land Acquisition Act and the provision of this Chapter, the provisions of the said subsection shall, for the purposes of this Act, be applicable immediately upon the passing of a resolution under sub-section (1) of section 270, 280, 284E or 284-1 as the case may be, and the expression `State Government' shall be deemed to include the Commissioner, and the words `such locality' shall be deemed to mean the locality referred to in any such resolution;
