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 5] [Entire Act] Bombay Presidency - Subsection Section 5(2) in The Bombay Land Improvement Schemes Rules, 1949 (2)On receipt of the statement, the Mamlatdar or Mahalkari, as the case may be, shall retain one copy and shall forward the other two copies to the talathi of the village concerned.
