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 21] [Entire Act] State of Maharashtra - Subsection Section 21(1) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955 (1)The Bombay Revenue Tribunal shall, after giving notice to the appellant and ,c State Government, decide the appeal and record its decision.
