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 165(4)] [Section 165] [Entire Act] State of Maharashtra - Subsection Section 165(4)(c) in Maharashtra Land Revenue Code, 1966 (c)that, being founded on a decree or order of a civil court or on the order of a Revenue Officer, it is not in accordance with such decree or order; or