Section 25A(3) in Maharashtra Land Improvement Schemes Act, 1942
(3)The draft scheme submitted to the Board may be approved by it without modification, or with modifications as shall not affect the work carried out by the Executing Officer under sub-section (1). The scheme so approved by the Board shall be published in the Official Gazette and in the village [or area] [These words were inserted by Maharashtra 44 of 1972, section 2.] in which the lands included in the scheme are situate. On the date on which the scheme is published in the village [or area] [These words were inserted by Maharashtra 44 of 1972, section 2.], it shall came into force and shall have effect as if it were enacted in this Act. The provisions of section 10A and the sections following the said section and the rules made under section 24 shall, so far as they can be made applicable apply in respect of such scheme as if it were a scheme which has come into force under section 10.
