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 4] [Entire Act] State of Maharashtra - Subsection Section 4(2) in Maharashtra Khoti Abolition Act, 1950 (2)The occupancy price payable under this section shall be in addition to the amount of the commuted value payable by any person under section 5.
