Section 4(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)[ On such direction being issued by[the Board or the Company] [Sub-section(2) was substituted by Bombay 7 of 1945, Section 4(iii), read with Bombay 29 of 1948, Section 2.] [the Board or the Company] [These words were substituted for the word 'Board' by Maharashtra 18 of 1973, Section 4(3).] shall appoint an officer to prepare, in accordance with such instructions as it may issue, a draft scheme containing the following particulars, namely :-(i)the objects of the scheme;(ii)the approximate area of the lands to be included in scheme;(iii)the work or kind of work to be carried out under the scheme;(iv)the agency or agencies through which the work shall be carried out;(v)such other particulars as may be prescribed.]
