Section 3 in The land Acquisition (Maharashtra Extension and Amendment) Act, 1964
3. Amendments of sections 3 and 18 of Act I of 1894 as extended.
- In the principal Act so extended and brought into force throughout the State of Maharashtra,-(a)in section 3, in clause (d), for the words "the expression 'Court' means" the following shall be substituted namely:-"the expression 'Court' [except in sub-section (3) of section 18] means";(b)to section 18, the following sub-section shall be added at the end, namely :-"(3) Any order made by the Collector on an application under this section shall be subject to revision by the High Court, as if the Collector were a Court subordinate to the High Court within the meaning of section 115 of the Code of Civil Procedure, 1908."
