Section 26 in Maharashtra Land Improvement Schemes Act, 1942
26. Expenditure incurred by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to be charged on [Consolidated Fund of State] [This words was substituted for the words 'Revenuers of the State' by Bombay 30 of 1958, section 17.].
The expenditure incurred by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in pursuance of anything done under this Act shall be charged on the [Consolidated Fund to the State] [This words was substituted for the words 'Revenuers of the State' by Bombay 30 of 1958, section 17.].
