Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 20 in Maharashtra Land Improvement Schemes Act, 1942 20. [Delegation of powers by Provincial Government] Rep. by Bombay 7 of 1945, section 16, read with Bombay 29 of 1948, section 2.
