Section 2(2C) in Maharashtra Land Improvement Schemes Act, 1942
(2C)[ "Executing Officer" means an officer appointed by the Board [or Company] [Clause (2A) which was renumbered as clause (2C) by Bombay 73 of 1948, Section 2(b), was inserted by Bombay 7 of 1945, Section 2(a), read with Bombay 29 of 1948, Section 2.] under sub-section (1) of section 11;] [and the expression "Executing Officer" shall be construed according as the schemes are executed at the expense of the State Government or the Company;] [This portion was added, by Maharashtra 18 of 1973.]
