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 31A] [Entire Act] State of Maharashtra - Subsection Section 31A(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (c)The income by the cultivation of the land of which he is entitled to take possession is the principal source of income for his maintenance.
