Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(b) in The land Acquisition (Maharashtra Amendment) Act, 1972 (b)for the words "the Collector shall", the words "the Collector or, as the case may be, the Land Acquisition Officer shall" shall be substituted;
