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 2 in M. P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 2. Application of Bombay XXII of 1949, to Scheduled Areas. - Sections 3 and 4 of the Bombay Seals Act, 1949, shall apply to the areas specified in the Schedule annexed hereto.
