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 16A] [Entire Act] State of Maharashtra - Subsection Section 16A(3) in The Maharashtra Personal Inams Abolition Act, 1953 (3)An appeal shall lie from the said award to the Maharashtra Revenue Tribunal.
