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 2(8)] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(8)(a) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 (a)a joint owner invested with power of management on behalf of himself and other joint owners, and the successor-in-title of any such owner; and