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State of Maharashtra - Section

Section 6 in The Maharashtra Commissioners of Divisions Act, 1958

6. Construction of references to Divisional Officers or Directors of Local Authorities in existing law.

- Subject to the provisions made in the Schedule, all existing laws shall, unless the context otherwise requires, be construed as if references therein to the Divisional Officer, or as the case may be, to the Director of Local Authorities were references to the Commissioner.