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 8] [Entire Act] State of Maharashtra - Section Section 80 in The Maharashtra Regional and Town Planning Act, 1966 80. Tribunal not to be Court. - Nothing contained in this Act shall be deemed to constitute the Tribunal of Appeal to be a Court.
