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] [Entire Act] State of Maharashtra - Section Section 14 in The Bhagelas Contracts Act of 1353 F 14. Appeal. - An appeal shall lie from every decision of a Tahsildar with the Second Taluqdar whose decision shall be final.
