Section 2(6) in Maharashtra Land Improvement Schemes Act, 1942
(6)[ "scheduled bank" means a bank included in the Second Schedule to the Reserve Bank of India Act, 1934, and "Bank Officer", in relation to such bank, means any officer of such bank duly appointed by it for the purposes of this Act;] [Clause (6) was inserted by Maharashtra 9 of 1980, Section 2.]
