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 42A(4)] [Section 42A] [Entire Act] State of Maharashtra - Subsection Section 42A(4)(c) in Maharashtra Land Revenue Code, 1966 (c)It shall be the responsibility of the District Head of the concerned Department to update the Data Bank, from time to time.]