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 1] [Entire Act] State of Maharashtra - Subsection Section 1(1) in M. P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (1)This Regulation may be called the Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951.
