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 46 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969 46. Appeals barred. - Save as provided by sub-clause (vi) of clause (1) of section 31, no appeal shall lie from any order passed under this Chapter.
