Section 4(1) in The Maharashtra Khar Lands Development Act, 1979

[Cites 0, Cited by 0] [Section 4] [Entire Act]

(1)For carrying out the purpose of this Act, the State Government shall appoint such number of––

(a)Chief Engineers,

(b)Superintending Engineers,

(c)Executive Engineers,

(d)Assistant Engineers,

(e)Deputy Engineers,

(f)Sub-Divisional Engineers,

(g)Sub-Divisional Officers,

(h)Section Officers or Junior Engineers, and

(i)other officers, as it may deem necessary.

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