Section 15C(4) in Maharashtra Land Improvement Schemes Act, 1942
(4)The provisions of sections 15A and 15B shall apply mutatis mutandis to any amount or installment thereof payable by any owner of and to any scheduled bank under this section, as if references in those sections to the Company and the Company Officer were references to the scheduled bank and the Bank Officer, respectively.] [Section 15C was inserted by Maharashtra 9 of 1980, section 3.]
