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 63IA] [Entire Act] State of Maharashtra - Subsection Section 63IA(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (b)the structures and wells constructed and permanent fixtures made and trees planted, on the land by the landlord or tenant;
