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 9] [Entire Act] State of Maharashtra - Subsection Section 9(b) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953 (b)the amount of the commuted value payable under section 8, if not paid to the khot,
