Section 5(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)The Board or the Company shall, simultaneously with the publication of the scheme in the Official Gazette, require all persons affected by the scheme who wish to make any objections to the scheme or part thereof to submit their objections in writing to the Inquiry Officer appointed by the Board, or as the case may be, to the Company Officer or appear before him within twenty-one days of such publication.] [Section 5 was substituted by Maharashtra 18 of 1973, Section 4.]
