Section 2(f) in The land Acquisition (Maharashtra Extension and Amendment) Act, 1964
(f)the amendments made to the principal Act by -(i)sections 2 to 4 (both inclusive) of the Land Acquisition (Bombay Amendment) Act, 1945,(ii)section 6 of the Bombay Land Acquisition Officers Proceedings Validation Act, 1949,(iii)section 2 of the Land Acquisition (Bombay Amendment) Act, 1950,(iv)sections 2 to 11 (both inclusive) of the Land Acquisition (Bombay Amendment) Act, 1953,(v)section 2 of the Land Acquisition (Bombay Amendment) Act, 1958, and(vi)the notifications issued by the State Government under sub-section (4) of section 3 of the Bombay Commissioners of Divisions Act, 1957, for amending the principal Act in its application to the Bombay area of the State;
