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 318] [Entire Act] State of Maharashtra - Subsection Section 318(2) in Maharashtra Land Revenue Code, 1966 (2)In the case of any affidavit to be filed, any officer appointed by the Tribunal in this behalf may administer the oath to the deponent.
