Section 49 in Maharashtra Housing and Area Development Act, 1976
49. Appointment of Land Acquisition Officer.
- The State Government may, by Notification in the Official Gazette, appoint an officer who is holding or has held an office, which in its opinion is not lower in rank than that a Deputy Collector or Assistant Director of Town Planning to be a Land Acquisition Officer for the purposes of this Act, and one or more such officers may be appointed as may be necessary.Lands in Rural Areas
