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 331] [Entire Act] State of Maharashtra - Subsection Section 331(2) in Maharashtra Land Revenue Code, 1966 (2)All survey settlements here to before introduced in alienated villages shall be valid as if they had been introduced in accordance with the provisions of this Section.
