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] [Entire Act] State of Maharashtra - Section Section 51 in The Maharashtra Agricultural Debtors Relief Act, 1947 51. [ Appeals barred. [This Section was substituted for the original by Bombay 70 of 1948, Section 18.] - Save as provided by sub-clause (vii) of clause (1) of section 43, no appeal shall lie from any order passed under this Chapter.]
