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 1] [Entire Act] State of Maharashtra - Section Section 11 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 11. [Partition of estate assessed to payment of revenue to Government or separation of share thereof]. - Deleted by Bombay LXI 1958, Section 3(10).
