Section 6(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)The Inquiry Officer [or Company Officer] [This portion was inserted by Maharshtra 18 of 1973, section 5.] may, while submitting his report under sub-section (1), recommend any modifications which in his opinion are required in any of the particulars contained in the scheme [***] [The words, brackets and figures 'approved by the Board under sub-section(1) of section 5' were deleted by Maharashtra 18 of 1973, Section 5(2)(b).].
