Section 14(4) in Maharashtra Land Improvement Schemes Act, 1942
(4)[The Divisional Soil Conservation Officer] [These words were substituted for the words 'the Land Improvement Officer' by Bombay 53 of 1949, section 3, Second Schedule.] [or the Company Officer] [This portion was inserted by Maharashtra 18 of 1973, section 12(1).] shall, as soon as practicable, make report to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or Company] [These words were inserted by Maharashtra 18 of 1973, section 12(2).] regarding such repairs].
