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 263] [Entire Act] State of Maharashtra - Subsection Section 263(3) in Maharashtra Land Revenue Code, 1966 (3)Any payment made by the person in possession in accordance with the provision of this Code shall be deemed to have been made on behalf of the superior holder.
