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 51A] [Entire Act] State of Maharashtra - Subsection Section 51A(ii) in The Maharashtra Agricultural Debtors Relief Act, 1947 (ii)the validity of any procedure or the legality of any award, order or decision of the Board established under section 4 of the repealed Act or of the Court, or
