Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(2)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)elsewhere, be the District Judge or the Civil Judge of the Senior Division as may be appointed by the State Government on the recommendation of the District Judge: