Section 25A(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)On the issue of a direction under sub-section (1), the Board shall ask the [Officer appointed by it for the purpose] [These words were substituted of the words 'Executive Officer' by Maharashtra 18 of 1973, section 18(2)(a).] to prepare a draft scheme, including therein all the works [undertaken by the Executing Officer] [These words were substituted for the words 'undertaken by him' by Maharashtra 18 of 1973, section I8(2)(b).] under sub-section (1), and other works in accordance with such instructions as the Board may issue, containing the particulars specified in sub-section (2) of section 4. Such [Officer] [These words were substituted of the words 'Executive Officer' by Maharashtra 18 of 1973, section 18(2)(c).] shall prepare a draft scheme accordingly and submit it to the Board for its approval.
