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 193] [Entire Act] State of Maharashtra - Subsection Section 193(3) in Maharashtra Land Revenue Code, 1966 (3)The Collector may also cause notice of any sale, whether of movable or immovable property, to be published in any other manner that he may deem fit.
