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 9] [Entire Act] State of Maharashtra - Section Section 34 in The Maharashtra Tenancy and Agricultural Lands Act, 1948 34. [Maximum land that can be held by a person.] - Deleted by Maharashtra 27 of 1961, Section 48, Second Schedule.
