Section 29 in Maharashtra Land Improvement Schemes Act, 1942
29. Savings of Khar lands.
- Nothing in this Act shall apply to Khar lands in respect of which a scheme is or has been sanctioned [or deemed to be made under the Maharashtra Khar Lands Development Act, 1979.] [These words and figures were substituted for the words and figures 'under the Khar Lands Act, 1948' by Maharashtra 27 of 1989, section 7.]
