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 103E] [Entire Act] State of Maharashtra - Subsection Section 103E(7) in Maharashtra Housing and Area Development Act, 1976 (7)The decision of the Court under sub-section (2) or (3) shall be final and conclusive and shall not be called in question in any court.
