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 11] [Entire Act] State of Maharashtra - Subsection Section 11(8) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979 (8)The orders, passed by the appellate authority shall be final and shall not be called in question in any Court.
