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 74A] [Entire Act] State of Maharashtra - Subsection Section 74A(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (b)withdraw any appeal pending before any Assistant or Deputy Collector and himself hear and decide the same.]
