Section 10A in Maharashtra Land Improvement Schemes Act, 1942
10A. [ Power of [State] [This section was inserted by Bombay 3 of 1944, Section 2, read with Bombay 29 of 1948, Section 2.] Government or of [Board or Company] [These words were substituted for the words 'the Board' by Maharashtra 18 of 1973, Section 6(1)(b).] to make regulations. - For the purpose of carrying out the objects of a scheme which has come into force under section 10, [the [State] [These words were inserted by Bombay 7 of 1945, section 9 read with Bombay, 29 of 1948, section 2.] Government or] the Board [or the Company] [These words were inserted by Bombay 7 of 1945, section 9, read with Bombay 29 of 1948, Section 2.] may make regulations requiring any person or [* * *] [The words 'class of' were deleted by Bombay 73 of 1948, Section 6.] persons or the public generally to take certain action or to refrain from doing certain acts in respect of any matters supplementary and incidental to the scheme.] [The regulations made by the Board or the Company shall be made in consultation with the State Government.] [This portion was added by Maharashtra 18 of 1973, Section 7(1).]
