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 1] [Section 31(1)] [Section 31] [Entire Act] State of Maharashtra - Subsection Section 31(1)(b) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (b)be sub-divided, whether under a decree or order of a Civil Court or any other competent authority, or otherwise, so as to create a fragment,