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 148] [Entire Act] State of Maharashtra - Subsection Section 148(b) in Maharashtra Land Revenue Code, 1966 (b)the names of all persons who are holding as Government lessees or tenants including tenants within the meaning of the relevant tenancy law;
