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 124G] [Entire Act] State of Maharashtra - Subsection Section 124G(4) in The Maharashtra Regional and Town Planning Act, 1966 (4)Every order passed in appeal under this section shall be final and shall not be questioned in any suit or other legal proceedings.
