Section 2(25) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(25)"relevant Code" [mean as respects any period before the 15th day of August 1967, in relation to] [These words were substituted for words 'means in relation to' by Maharashtra 21 of 1968, Section 2(b).](a)the Bombay area of the State, the Bombay Land Revenue Code, 1879;(b)the Vidarbha Region of the State, the Madhya Pradesh Land Revenue Code, 1954, and(c)the Hyderabad area of the State, the Hyderabad Land Revenue Act;[and as respect any period thereafter, the Maharashtra Land Revenue Code, 1966;] [These words were added by Maharashtra 21 of 1968.]
