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 262E] [Entire Act] State of Maharashtra - Subsection Section 262E(2) in Maharashtra Land Revenue Code, 1966 (2)On the expiry of the period of guarantee, the assessment shalt be liable to revision; and the foregoing provisions of this Chapter shall, so far as may be, apply to such revision.
