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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1B) in Maharashtra Land Improvement Schemes Act, 1942

(1B)[ "Company" means a company owned or controlled by the state which is set up for the purposes of executing or financing (or for both purposes) schemes which have come into force under this Act; [Clause (1B) and (1C) were inserted by Maharashtra 18 of 1973, Section 2(1).]