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 1] [Section 70] [Entire Act] State of Maharashtra - Subsection Section 70(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (c)[ to determine the rates of rent under section 9; [These clauses were substituted for the original clauses (c), (d) and (e), by Bombay 13 of 1956, Section 39(2).]
