Legal Document View

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
[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(m) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(m)the guidance of the Consolidation Officer and other officers and persons in respect of the transfer of a [* *] [The word 'lease,' was deleted by Bombay 69 of 1953, Section 13(2).] mortgage, debt or other encumbrance under sub-section (1) of section 29;