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 180A] [Entire Act] State of Maharashtra - Subsection Section 180A(b) in Selected Statutes (Statutes framed under the Bombay University Act, 1914) (b)That the title of the donor on such property is legally enforceable and that the property is free from encumbrance and liabilities;
