Section 9(1) in Maharashtra Land Improvement Schemes Act, 1942
(1)After consideration of the objections and the report submitted under sub-section (1) of section 6 and of any further report [which the Board or Company may require the Inquiry Officer or Company Officer to submit, the Board, or, as the case may be, the Company] [These words were substituted for the words 'which the Board may require the Inquiry Officer to submit, the Board' by Maharashtra 18 of 1973, Section 6(1)(a).] may sanction the scheme with or without modifications or reject it:Provided that if not less than 33 per cent of the total number of the owners of the land included in the scheme other than the [Government] [This word was substituted for the world 'Crown' by the Adaptation of Laws Order, 1950.] or owners other than the [Government] [This word was substituted for the world 'Crown' by the Adaptation of Laws Order, 1950.] owning in the aggregate not less than 33 per cent. of the land included in the scheme have made objections to the scheme or part thereof, [the Board, or as the case may be, the Company] [These words were substituted for the words 'the Board' by Maharashtra 18 of 1973, Section 6(1)(b).] shall submit the scheme to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for its order. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may thereupon sanction the scheme with or without modifications or reject it.
