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 1] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(3) in Maharashtra Inferior Village Watans Abolition Act, 1958 (3)The decision of the Collector, subject to an appeal under sub-section (2) and the decision of the State Government in appeal under sub-section (2) shall be final.
