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 141] [Entire Act] State of Maharashtra - Subsection Section 141(2) in The Maharashtra Village Panchayats Act, 1959 (2)The Panchayat may appeal to the Commissioner against any requisition made under sub-section (1), and the decision of the Commissioner shall be final.
