Section 2 in The land Acquisition (Maharashtra Amendment) Act, 1972
2. Amendment of section 3 of Act I of 1894.
- In section 3 of the Land Acquisition Act, 1894, in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), after clause (ee), the following new clause shall be inserted, namely :-"(eee) 'Land Acquisition Officer' means an officer appointed as such by the State Government by notification in the Official Gazette for such provisions of this Act as may be specified in the notification;".
