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] [Entire Act] State of Maharashtra - Section Section 134A in The Maharashtra Village Panchayats Act, 1959 134A. [Special provision consequent on Bombay Re-organisation Act, 1960.] - Deleted by Maharashtra 43 of 1962, Section 26, Schedule.
