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 22] [Entire Act] State of Maharashtra - Subsection Section 22(b) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (b)resists or obstructs the Jagir Administrator or any person employed under his orders in the exercise of the powers conferred by sub-section (3) of section 5, or
