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 6] [Section 19] [Entire Act] State of Maharashtra - Subsection Section 19(2) in The Mamlatdar's Courts Act, 1906 (2)whether the defendant erected impediment to such flow, otherwise than under due authority of law;
