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 3] [Entire Act] State of Maharashtra - Section Section 35 in The Maharashtra Tenancy and Agricultural Lands Act, 1948 35. [Provision of section 34 to apply to land, coming into possession of person on gift, etc.] - Deleted by Maharashtra 27 of 1961, Section 48, Second Schedule.
