Legal Document View

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
[Cites 0, Cited by 0] [Section 152(2)] [Section 152] [Entire Act]

State of Maharashtra - Subsection

Section 152(2)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)penalties, fines or any charges imposed under the [Hyderabad Land Revenue Act as penalty or interest in case of default:] [See now Maharashtra Land Revenue Code, 1966 (Maharashtra 41 of 1966).]