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 2] [Entire Act] State of Maharashtra - Subsection Section 2(4) in The Maharashtra Agricultural Pests And Diseases Act, 1947 (4)“Notified Area” means any area specified in the notification issued under section 3 in which a declaration made under the said section shall remain in force;
