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 1] [Section 71] [Entire Act] State of Maharashtra - Subsection Section 71(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (b)a short description and situation of the property of which possession is sought, or the amount of the claim, as the case may be;
