Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 11] [Entire Act]

State of Maharashtra - Section

Section 23 in Maharashtra Land Requisition Act, 1948

23. [ Saving. - Nothing in this Act shall apply to any premises to which the Requisitioning and Acquisition of Immovable Property Act, 1952 applies.] [This section was inserted by the Bombay Adaptation of Laws (State and Concurrent Subject) Order 1956.]