Section 3 in Maharashtra Land Improvement Schemes Act, 1942
3. Constitution of Boards.
- [(1) The [State] [Sub-sections (1) and (1A) were substituted for sub-section (1) by Bombay 73 of 1948, Section 3.] Government shall constitute in each district a Board, consisting of the Collector, the District Agricultural Officer, the Divisional Soil Conservation Officer and such non-official persons [not exceeding five] [These words were substituted for the words 'not exceeding two' by Maharashtra 27 of 1989, Section 3.] as may be appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(1A)The Divisional Soil Conservation Officer shall be the Secretary of the Board.](2)If there is a difference of opinion among the members of the Board regarding any question under the provisions of this Act the decision of the majority of the members shall prevail.
