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] [Section 61D] [Entire Act] State of Maharashtra - Subsection Section 61D(2) in The Indian Forest (Maharashtra Amendment) Act, 1984 (2)An order of the Session Judge under sub-section (1) shall be final and shall not be questioned in any Court.
