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 10] [Entire Act] State of Maharashtra - Subsection Section 10(3) in The Bhagelas Contracts Act of 1353 F (3)If in the opinion of the Tahsildar, the transaction produced is not a Bhagela contract, he shall return the case to the Court and the Court shall decide it on merit.
