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] [Entire Act] State of Maharashtra - Section Section 9 in The Maharashtra Khar Lands Development Act, 1979 9. Execution of scheme. After any scheme has come into force, the Khar Lands Development Officer concerned shall execute the scheme.
