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 4] [Entire Act] State of Maharashtra - Subsection Section 4(2) in The Maharashtra Agricultural Debtors Relief Act, 1947 (2)Every application made under sub-section (1) shall be in writing in the prescribed form and shall be singed, verified and presented in the prescribed manner.
