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 5] [Entire Act] State of Maharashtra - Section Section 36 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 36. Appeal and revision. - Except as provided in this Act, no appeal or revision application shall lie from any order passed under Chapter II, III or IV of this Act.
