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 34] [Entire Act] State of Maharashtra - Subsection Section 34(2) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971 (2)Any Aval Karkun shall be competent, if so required by the Tahsildar to exercise the power of a survey officer to issue summons under Section 80.
