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 182] [Entire Act] State of Maharashtra - Subsection Section 182(b) in Maharashtra Housing and Area Development Act, 1976 (b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act,
