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 2] [Entire Act] State of Maharashtra - Subsection Section 2(a) in Maharashtra Court-fees Act. (a)" Chief Controlling Revenue authority" means such officer as the State Government may, by notification in the Official gazette, appoint in this behalf for the whole or any part of the (State of Maharashtra);
