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 3] [Entire Act] State of Maharashtra - Subsection Section 3(b) in Rules for the Settlement of the Seraniams of the Feudatory Jahagirdars of Kolhapur (b)The present holder shall submit to the State Government a list of such properties for the purpose of recognition under this rule.
