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 262B] [Entire Act] State of Maharashtra - Subsection Section 262B(5) in Maharashtra Land Revenue Code, 1966 (5)The State Government may make rules under Section 306 for the institution and disposal of such appeal (including provision for period of limitation and hearing).
