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 2] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(2) in Maharashtra Inferior Village Watans Abolition Act, 1958 (2)Any person aggrieved by such decision may file an appeal to the State Government within ninety days of such decision.
