Section 27 in Maharashtra Land Improvement Schemes Act, 1942
27. [ Savings. - All Boards constituted for a division under section 3 shall be dissolved on the day on which the new Boards shall be constituted under section 3 as amended by the Bombay Land Improvement Schemes (Amendment) Act, 1948:
Provided that any direction issued, appointments made, scheme sanctioned, regulation made and all things done by the first mentioned Board shall be deemed to have been lawfully issued, made, sanctioned or done and any scheme so sanctioned shall be executed by the new Board constituted as aforesaid in the district in which the land in respect of which such scheme is made is situate:Provided further that if such land is situate within the limits of more than one district the [State] [Section 27, 28 and 29 were added by Bombay 73 of 1948, section 13.] Government shall decide which of the Boards shall execute the scheme in respect thereof.]
