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 234] [Entire Act] State of Maharashtra - Subsection Section 234(3) in Maharashtra Land Revenue Code, 1966 (3)If such officer is prevented from making a memorandum as required aforesaid, he shall record the reason of his inability to do so.
