Section 2(2B) in Maharashtra Land Improvement Schemes Act, 1942
(2B)[ "District Agriculture Officer" means any officer of aZilla Parishad(constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act 1961) appointed by the State Government to perform the duties of the District Agricultural Officer under this Act;] [Clause (2B) was substituted by Maharashtra 5 of 1962, Section 286, Tenth Schedule]
