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 31(3)] [Section 31] [Entire Act] State of Maharashtra - Subsection Section 31(3)(vi) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (vi)by way of gift (whether by way of trust or otherwise) bona fide made by the owner in favour of a member of his family; or