Section 6 in Maharashtra Land Improvement Schemes Act, 1942
6. [ Report of Inquiry Officer [or Company Officer]. [Sections 6 was substituted by Bombay 7 of 1945, Section 5.] - (1) The Inquiry Officer [or Company Officer] [This portion was inserted by Maharshtra 18 of 1973, section 5.] shall hear such objections as are made to him in person, consider all objections duly submitted under section 5 and submit his report together with the objections to the Board [or, as the case may be, to the Company] [This portion was inserted by Maharshtra 18 of 1973, section 5.].
(2)The Inquiry Officer [or Company Officer] [This portion was inserted by Maharshtra 18 of 1973, section 5.] may, while submitting his report under sub-section (1), recommend any modifications which in his opinion are required in any of the particulars contained in the scheme [***] [The words, brackets and figures 'approved by the Board under sub-section(1) of section 5' were deleted by Maharashtra 18 of 1973, Section 5(2)(b).].
