Section 4 in The land Acquisition (Maharashtra Amendment) Act, 1972
4. Amendment of section 5A of Act I of 1894.
- In section 5A of the principal Act, in sub-section (2),-(a)for the words "to the Collector in writing", the words, brackets and figures "to the Collector, or to the Land Acquisition Officer, where he has published a notification under sub-section (1) of section 4, in writing" shall be substituted;(b)for the words "the Collector shall", the words "the Collector or, as the case may be, the Land Acquisition Officer shall" shall be substituted;(c)for the portion beginning with the words "to the appropriate Government" and ending with the words "for the decision of that Government", the following shall be substituted, namely :-"to the appropriate Government or, as the case may be, to the Commissioner (such report or reports by the Land Acquisition Officer being made to the State Government, or to the Commissioner, if so directed by the State Government) containing his recommendations on the objections, together with the record of the proceedings held by him, for the decision of the State Government or, as the case may be, of the Commissioner."
