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 3] [Entire Act] State of Maharashtra - Subsection Section 3(aa) in The Mamlatdars' Courts Act, 1906 (aa)[ "Collector" includes a Deputy Commissioner;] [This clause was inserted by Bombay 4 of 1958, Section 3(2)(i).]
