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] [Entire Act] State of Maharashtra - Section Section 10 in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954 10. (Right to mines or mineral products) (Repealed on and from 6th August 1985 by Maharashtra XVI of 1985, Section 15).
