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 1] [Entire Act] State of Maharashtra - Section Section 18 in The Maharashtra Agricultural Debtors Relief Act, 1947 18. [Court fee to be refunded to creditor.] Repealed by Bombay 70 of 1948, Section 6.
