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 108A] [Entire Act] State of Maharashtra - Subsection Section 108A(3) in Nagpur Improvement Trust Act, 1936 (3)If the original order has been passed by the Chairman himself, the appeal shall lie to the State Government or any of its officer as it may direct.]
