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 321] [Entire Act] State of Maharashtra - Subsection Section 321(2) in Maharashtra Land Revenue Code, 1966 (2)Every order or decision of the Tribunal made or passed by or under this Code shall be final and shall riot be questioned in any suit or other legal proceedings.
