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 229] [Entire Act] State of Maharashtra - Subsection Section 229(c) in Maharashtra Land Revenue Code, 1966 (c)impose upon him a fine not exceeding [fifty rupees or such amount as may be prescribed, whichever is higher.] [Substituted 'fifty rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.]
