Section 282(2) in The Maharashtra Municipal Corporations Act, 1949
(2)in the construction of sub-section (2) of section 4 of the Land Acquisition Act and the provision of this Chapter the provisions of the said subsection shall, for the purposes of this Act, be applicable immediately upon the passing of a resolution under sub-section (1) of section 270 and the expression "[State] Government" shall be deemed to include the Commissioner, and the words "such locality" shall be deemed to mean the locality referred to in any such resolution;
